MAHADEV MUTKIA 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 2(b)C.C. No.05 of 2023, pending in the Court of the learned S.D.J.M., Padmapur arising out of Padmapur Range Offence Report No.1 of 2023-24, for alleged commission of offences under Sec. 51 of the Wild Life Protection Act.

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