L. AKHIL Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioners and learned counsel for the State.

(2.) The Petitioners are accused in connection with G.R. Case No.469 of 2023, pending before the Court of the learned S.D.J.M., Jeypore, arising out of Jeypore Town P.S. Case No.127 of 2023, for commission of the alleged offence under Sec. 379/413/34 of IPC.

(3.) Being aggrieved by the rejection of their application for bail U/s.439 Cr.P.C. by the learned Addl. Dist. and Sessions Judge-Cum-Special Judge, Vigilance by order dtd. 29/8/2023 in the aforementioned case, the present BLAPL has been filed.