AJAY MOHANTY 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 S.T. Case No.26 of 2023 pending in the Court of learned Additional Sessions Judge, Karanjia arising out of Jashipur P.S. Case No.86 of 2023 for commission of offence alleged under Ss. 399/402 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge, Karanjia by order dtd. 19/5/2023 in the aforementioned case, the present BLAPL has been filed.