SONALI SURAVITA PUTHAL Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is seeking bail in connection with J.R Case No.57 of 2023 pending in the Court of learned 2nd Addl. Sessions Judge-cum-Presiding Officer, Children's Court, Berhampur, arising out of K. Nuagaon P.S. Case No.276 of 2023 for commission of offences punishable under Sec. 395 IPC and Sec. 3/4 of the E and S Act.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned 2nd Addl. Sessions Judge-cum-Presiding Officer, Children's Court, Berhampur by order dtd. 16/9/2023 in the aforementioned case, the present BLAPL has been filed.