PANDU 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.43 of 2023, pending in the Court of learned Additional Sessions Judge, Nimapara, arising out of Balanga P.S. Case No.175 of 2022 for commission of the alleged offence under Ss. 498-A/304-B/306 of 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, Nimapara by order dtd. 27/4/2023 in the aforementioned case, the present bail application has been filed.