HARI NAYAK Vs. STATE OF ORISSA

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.876 of 2023 pending in the Court of learned S.D.J.M., Jeypore, Dist-Koraput, arising out of Jeypore Town P.S. Case No.235 of 2023 for commission of offence alleged under Ss. 379 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional District and Sessions Judge-cum-Special Judge, Vigilance, Jeypore by order dtd. 2/9/2023 in the aforementioned case, the present BLAPL has been filed.