BAPUJI TIRIA 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 connection with C.T. Case No.22 of 2023, pending before the learned J.M.F.C., Soro arising out of Khaira P.S. Case No.05 of 2023, for alleged commission of offences under Ss. 363/370(3)(5)/34 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Presiding Officer, Special Court (SC and ST), Balasore, by order dtd. 21/2/2023 in the aforementioned case, the present BLAPL has been filed