TUKUNA NAIK Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The petitioner is an accused in connection with Crl. T.R. No.306 of 2022, pending before the learned 4th Additional Sessions Judge, Bhubaneswar, arising out of Lingaraj P.S. Case No.97 of 2022, for alleged commission of offences under Ss. 498-A/323/448/376/511/506 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, Bhubaneswar, by order dtd. 2/2/2023 in the aforementioned case, the present BLAPL has been filed.