RAM CHANDRA PADHY 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.409 of 2022 pending on the file of learned S.D.J.M., Gunupur arising out of Padmapur P.S. Case No.121 of 2022 for commission of offence alleged under Ss. 498-A/341/323/307/294/506/34 IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Assistant Sessions Judge, Gunupur by order dtd. 31/3/2023 in the aforementioned case, the present BLAPL has been filed.