LAWS(ORI)-2023-4-71

RAMA CHANDRA BANIA Vs. STATE OF ODISHA

Decided On April 13, 2023
Rama Chandra Bania Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is an accused in connection with G.R. Case No.214 of 2022 pending in the file of learned S.D.J.M., Sonepur, arising out of Sonepur P.S. Case No.234 of 2022 for commission of alleged offences under Ss. 420/468/471/120-B of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge, Sonepur by order dtd. 25/1/2023 in the aforementioned case, the present BLAPL has been filed.