AMULYA PARIDA 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 G.R. Case No.456 of 2023, pending before the Court of the learned J.M.F.C., Jatni, arising out of Info Valley P.S. Case No.196 of 2023, for commission of the alleged offence under Sec. -341/294/323/325/307/506 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge(K) at Bhubaneswar by order dtd. 19/7/2023 in the aforementioned case, the present BLAPL has been filed.