GHANASHYAM DANDASENA 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 C.T. Case No.434 Of 2022 Pending On The File Of Learned J.M.F.C., Junagarh, Arising Out Of Junagarh P.S. Case No.447 Of 2022, For Commission Of Offence Under Sec. 395 Ipc.

(3.) Being Aggrieved By The Rejection Of His Application For Bail U/S.439 Cr.P.C. By The Learned Addl. Sessions Judge, Dharamgarh By Order dtd. 30/1/2023 In The Aforementioned Case, The Present Blapl Has Been Filed.