ARCHANA NAG 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 C.T. Case No.5972 of 2022 pending on the file of learned J.M.F.C. III, Bhubaneswar, arising out of Nayapalli P.S Case No.646 of 2022 for commission of the alleged offence under Ss. 384/385/506/120-B/388/389/500 IPC and Sec. 67/67-E/67-A of the Information Technology Act.

(3.) Being aggrieved by the rejection of her application for bail U/s.439 Cr.P.C. by the learned 2nd Addl. Sessions Judge, Bhubaneswar by order dtd. 14/12/2022 in the aforementioned case, the present BLAPL has been filed.