TUNIBALA SAHU 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. 91 of 2022, pending before the Court of the learned Dist. and Sessions Judge, Rayagada, arising out of Rayagada P.S. No. 157 of 2022 for alleged commission of offences under Ss. 498-A/302/304-B/306/406/34 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 Special Judge, Rayagada, by order dtd. 24/11/2022 in the aforementioned case, the present BLAPL has been filed.