MAHENDRA BARIHA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The petitioners are accused in connection with G.R. Case No.306 of 2016, pending in the file of learned J.M.F.C., Bangomunda, arising out of Bangomunda P.S. Case No.95 of 2016 for alleged commission of offences under Ss. 498-A/302/304-B/34 of IPC read with Sec. 4 of the D.P. Act.

(3.) Being aggrieved by the rejection of their application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge, Kantabanji by order dtd. 17/6/2023 in the aforementioned case, the present BLAPL has been filed.