HIMANSHU SEKHAR SWAIN 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 G.R. Case No.1678 of 2022 pending on the file of learned S.D.J.M., Dhenkanal arising out of Sadar P.S. Case No.679 of 2022 for commission of offence alleged under Sec. 394 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, Dhenkanal by order dtd. 22/2/2023 in the aforementioned case, the present BLAPL has been filed.