DAS SURESH 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 G.R. Case No.212 of 2023 pending on the file of learned S.D.J.M, Dhenkanal, arising out of Dhenkanal Town P.S Case No.101 of 2023 for commission of the alleged offence under Ss. 394/34 IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned ADJ-cum-Special Judge (Vigilance), Dhenkanal by order dtd. 24/4/2023 in the aforementioned case, the present BLAPL has been filed.