NABA Vs. STATE OF ODISHA

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.273 of 2023, pending in the court of learned J.M.F.C. Cog.-III, Bhubaneswar, arising out of Nayapalli P.S. Case No.124 of 2023 for alleged commission of offence under Sec. 395 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge, Khurda at Bhubaneswar by order dtd. 5/7/2023 in the aforementioned case, the present BLAPL has been filed.