CHHABINDRA MALLICK 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.152 of 2018 pending on the file of learned Addl. Sessions Judge, Bhubaneswar, arising out of Balianta P.S. Case No.57 of 2018 for commission of the offence under Ss. 498-A/304-B/302 IPC.

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