ROSNI BEGUM Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is an accused in G.R. Case No.415 of 2023 pending on the file of learned S.D.J.M., Sambalpur, arising out of Dhanupali P.S. Case No.68 of 2023 for commission of the offence under Ss. 302/34 IPC.

(3.) Being aggrieved by the rejection of her application for bail U/s. 439 Cr.P.C by the learned Sessions Judge, Sambalpur, by order dtd. 4/7/2023 in the aforementioned case, the present BLAPL has been filed.