AMIT KUMAR SAHOO 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 G.R. Case No.286 of 2023, pending in the Court of the learned J.M.F.C.-III (Cog. Taking), Cuttack, arising out of Bidanasi P.S. Case No.98 of 2023, for alleged commission of offences under Sec. 420 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned 2nd Additional Sessions Judge, Cuttack, by order dtd. 15/7/2023 in the aforementioned case, the present BLAPL has been filed.