BIKASH BEHERA 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 Spl. G.R. Case No. 31 of 2022 arising out of C.T. Case No. 996 of 2022, pending before the Court of the learned Addl. Sessions Judge-cum-Judge Spl. Court Deogarh arising out of Barkote P.S. Case No. 381 for alleged commission of offences under Ss. 363/366-A IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Addl. Sessions Judge, Deogarh, by order dtd. 11/5/2023 in the aforementioned case, the present BLAPL has been filed.