HITESH PATEL 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.66 of 2023 pending on the file of learned J.M.F.C., Kesinga, arising out of Kesinga P.S Case No.71 of 2023 for commission of the alleged offence under Ss. 379/411/120-B IPC.

(3.) Being aggrieved by the rejection of their application for bail U/s. 439 Cr.P.C by the learned Sessions Judge, Kalahandi, Bhawanipatna by order dtd. 23/3/2023 in the aforementioned case, the present BLAPL has been filed.