SAGAR KULDEEP Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The Petitioners are accused in G.R. Case No.941 of 2022 pending on the file of learned S.D.J.M, Koraput, arising out of Damanjodi P.S Case No.127 of 2022 for commission of the alleged offence under Ss. 394/385/354/34 IPC.

(3.) Being aggrieved by the rejection of their application for bail U/s. 439 Cr.P.C by the learned Addl. Sessions Judge, Koraput by order dtd. 28/2/2023 in the aforementioned case, the present BLAPL has been filed.