NARAYAN SAHOO 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.283 of 2023 pending on the file of learned S.D.J.M., Kendrapara arising out of Marsaghai P.S. Case No.35 of 2023, for commission of alleged offences under Sec. 395 IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge, Kendrapara, by order dtd. 9/2/2023 in the aforementioned case, the present BLAPL has been filed.