AJAY 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 S.T. Case No.28/63 of 2022, pending in the Court of the learned 2nd Additional Sessions Judge, Rourkela, arising out of Rourkela Sector-7 P.S. Case No.126 of 2021, for commission of alleged offences under Ss. 302/201/120-B/34 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, Rourkela by order dtd. 23/12/2022 in the aforementioned case, the present BLAPL has been filed.