MUNA GOUDA 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 G.R. Case No.726 of 2023 pending on the file of learned J.M.F.C., Khallikote, arising out of Kodala P.S. Case No.173 of 2023 for commission of offence alleged under Ss. 387/506/507/34 of IPC read with Sec. 3/4 of E.S. Act.

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