KRUSHNA CHANDRA MALLIK 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 G.R. Case No.93 of 2023 pending on the file of learned S.D.J.M., Dhenkanal, arising out of Dhenkanal Town P.S. Case No.52 of 2023 for commission of alleged offences under Ss. 341/294/323/307/ 379/506/34 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge, Dhenkanal by order dtd. 13/2/2023 in the aforementioned case, the present BLAPL has been filed.