PAULUS ORAM 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 S.T Case No.203 of 2022 pending on the file of learned A.C.J.M-cum-A.S.J., Rourkela, arising out of Tangerpalli P.S. Case No.161 of 2022 for commission of the offence under Ss. 323/294/493/376(2)(n)/417 IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned A.C.J.M-cum-A.S.J., Rourkela, by order dtd. 2/2/2023 in the aforementioned case, the present BLAPL has been filed.