SUBRAT KUMAR NAIK 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 G.R. Case No.147 of 2022, pending on the file of the learned J.M.F.C., Khandapara, arising out of Khandapara P.S. Case No.153 of 2022, for alleged commission of offences under Ss. 396/397/34 of IPC read with Sec. 27 of the Arms Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge, Nayagarh, by order dtd. 31/10/2022 in the aforementioned case, the present BLAPL has been filed.