SUDHANSU KHILAR 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 S.T. Case No.20/43 of 2023 pending on the file of learned Asst. Sessions Judge, Keonjhar, arising out of Kanjipani P.S. Case No.127 of 2022 for commission of the alleged offence under Sec. 395 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Assistant Sessions Judge, Keonjhar, by order dtd. 7/8/2023 in the aforementioned case, the present bail application has been filed.