BASUDEV PRADHAN 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 Sessions Case No.47 of 2022, pending on the file of the learned Additional Sessions Judge, Patnagarh, arising out of Belpada P.S. Case No.52 of 2022, for commission of alleged offences under Ss. 302/34 of IPC read with Ss. 25/27 of Arms Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge, Patnagarh by order dtd. 19/1/2023 in the aforementioned case, the present BLAPL has been filed.