KRISHNA CHHETRI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned Senior Counsel for the petitioner, learned counsel for the State and learned counsel for the informant.

(2.) The petitioner is an accused in connection with S.T. Case No.144/8 of 2022, pending in the Court of the learned 2nd Additional Sessions Judge, Rourkela, arising out of Bondamunda P.S. Case No.105 of 2021, for commission of alleged offences under Ss. 341/323/324/307/386/506/34 of IPC read with Sec. 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 2nd Additional Sessions Judge, Rourkela by order dtd. 15/2/2023 in the aforementioned case, the present BLAPL has been filed.