RAYA MUNDA Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with G.R. Case No.91 of 2023, pending on the file of the learned S.D.J.M., Bonai, arising out of Koida P.S. Case No.14 of 2023 for alleged commission of offences under Sec. 302 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Addl. Sessions Judge, Bonai by order dtd. 9/8/2023 in the aforementioned case, the present BLAPL has been filed.