RAJESH 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 C.T. Case No.251 of 2018 pending on the file of learned J.M.F.C., Reamal, arising out of Kundheigola P.S Case No.124 of 2018 for commission of the alleged offence under Sec. 392 IPC and Ss. 25/27 of the Arms Act.

(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. 27/1/2023 in the aforementioned case, the present BLAPL has been filed.