SHAKTIDHAR NAYAK 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.1749 of 2022 pending on the file of learned J.M.F.C., Chandikhole, arising out of Dharmasala P.S. Case No.609 of 2022 for commission of the alleged offence under Ss. 457/380 IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Sessions Judge, Jajpur by order dtd. 21/4/2023 in the aforementioned case, the present BLAPL has been filed.