BIBHUTI BHUSAN MISHRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the informant.

(2.) The petitioner is an accused in connection with G.R. Case No.419 of 2023, pending in the Court of the learned J.M.F.C., Salipur, arising out of Nemalo P.S. Case No.63 of 2023 corresponding to ICC Case No.79 of 2023, for alleged commission of offences under Ss. 406/ 408/ 409/ 420/ 463/ 464/ 465/ 468/ 470/471/472/473/474/475/476/34 of IPC.

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