ADITYA NARAYAN MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The petitioner is an accused in connection with G.R. Case No.441 of 2023, pending on the file of the learned S.D.J.M., Chatrapur, arising out of Chatrapur P.S. Case No.256 of 2023, for alleged commission of offences under Sec. 409 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional District and Sessions Judge, Chatrapur, Ganjam, by order dtd. 20/5/2023 in the aforementioned case, the present BLAPL has been filed.