KEWAL SINGH 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.733 of 2022, pending in the court of the learned J.M.F.C., Barbil, arising out of Barbil P.S. Case No.217 of 2022, for alleged commission of offences under Ss. 395/397 IPC and Ss. 25/27 of the Arms Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Addl. Sessions Judge, Champua by order dtd. 18/1/2023 in the aforementioned case, the present BLAPL has been filed.