M.D ASLAM 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 G.R. Case No.80 of 2023, pending in the Court of learned S.D.J.M., Keonjhar, arising out of Keonjhar Sadar P.S. Case No.32 of 2023, for commission of offence under Ss. 379/201/34 of IPC.

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