ASHOK MAJHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) The Petitioner is accused in connection with C.T. case No. 293 of 2023, pending the Court of learned J.M.F.C.-1, Cog taking, Jharsuguda, arising out of Brajarajnagar P.S. Case No. 80 of 2023, for alleged commission of offences under Ss. . 399/402 of IPC.

(3.) Being aggrieved by the rejection of their application for bail U/s. 439 Cr.P.C. by the learned Addl. Sessions Judge, Jharsuguda by order dtd. 2/5/2023 in the aforementioned case, the present BLAPL has been filed.