JAGABANDHU CHAND 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 C.T. Case No.6049 of 2022 pending in the file of learned S.D.J.M., Bhubaneswar arising out of Khandagiri P.S. Case No.496 of 2022 for commission of alleged offences under Ss. 341/328/324/354C/370/386/387/388/389/419/420/465/506/120-B of IPC read with Sec. 66(E)/67 of IT Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned 2nd Additional Sessions Judge, Bhubaneswar by order dtd. 30/11/2022 in the aforementioned case, the present BLAPL has been filed.