ANANTA KUMAR JENA 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 S.T. Case No.395 of 2022, pending before the Court of the learned Sessions Judge, Balasore arising out of Bhograi P.S. Case No.75 of 2022, for alleged commission of offences under Ss. 498-A/302/304-B/34 of the IPC read with Sec. 4 of D.P. Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge, Balasore, by order dtd. 10/1/2023 in the aforementioned case, the present BLAPL has been filed.