JITENDRA DALEI Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The petitioner is an accused in connection with C.T. Case No. 1027 of 2022, pending before the Court of the learned J.M.F.C., Chandikhole arising out of Balichandrapur P.S. Case No. 244 of 2022 for alleged commission of offences under Ss. 452/376 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge, Jajpur, by order dtd. 6/1/2023 in the aforementioned case, the present BLAPL has been filed.