KAMALESH AHIRWAR Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioners are accused in C.T.(S) Case No.109 of 2022 pending on the file of learned Asst. Sessions Judge, Athamallik arising out of Athamallik P.S. Case No.161 of 2022, for commission of alleged offences under Ss. 366/370/34 IPC.

(3.) Being aggrieved by the rejection of their application for bail U/s.439 Cr.P.C. by the learned Asst. Sessions Judge, Athmallik, by order dtd. 9/1/2023 in the aforementioned case, the present BLAPL has been filed.