CHITTARANJAN GHADEI 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.174 of 2022 pending on the file of learned J.M.F.C. Bhapur arising out of Fategarh P.S. Case No.181 of 2022 for commission of offence alleged under Ss. 498-A/304-B/306/494/34/109 IPC and Sec. 4 of the D.P Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned ADJ-cum-Special Court under POCSO Act, Nayagarh by order dtd. 6/4/2023 in the aforementioned case, the present BLAPL has been filed.