DEBENDRA BANKARA 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 G.R. Case No.647 of 2022 pending on the file of learned J.M.F.C., Rajgangpur, Sundargarh arising out of Rajgangpur P.S. Case No.360 of 2022 for commission of the offence under Ss. 457/394 IPC and Ss. 25/27 of the Arms Act.

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