RAKESH HEMBRUM Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The petitioners are accused in C.T. Case No.710 of 2020, pending in the Court of learned J.M.F.C., Basta, arising out of Basta P.S. Case No.143 of 2020, for commission of alleged offences under Ss. 302/201/34 of IPC.

(3.) Being aggrieved by the rejection of their application for bail U/s.439 Cr.P.C. by the learned 2nd Additional Sessions Judge, Balasore by order dtd. 16/12/2022 in the aforementioned case, the present BLAPL has been filed.