SAMEER MISHRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner, learned counsel for the State and learned counsel for the Informant.

(2.) The Petitioner is an accused in G.R Case No.19 of 2023 pending on the file of learned J.M.F.C. (City), Cuttack arising out of Badambadi P.S. Case No.13 of 2023 for commission of the alleged offence under Ss. 419/420/406 IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned 1st Addl. Sessions Judge, Cuttack by order dtd. 3/4/2023 in the aforementioned case, the present BLAPL has been filed.