LUKESH NAIK 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.302 of 2023, pending in the file of learned S.D.J.M., Patnagarh, arising out of Khaprakhol P.S. Case No.61 of 2023 for alleged commission of offences under Ss. 274/275/276/120-B 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, Patnagarh by order dtd. 18/5/2023 in the aforementioned case, the present BLAPL has been filed.