RABI RAO 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 C.T. Case No.193 of 2019, pending before the learned C.J.M.-cum-Asst. Sessions Judge, Khurda Circuit, At-Bhubaneswar arising out of Khandagiri P.S. Case No.408 of 2019, for alleged commission of offences under Ss. 353/307 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned C.J.M.-cum-Asst. Sessions Judge, Khurda Circuit, At-Bhubaneswar, by order dtd. 2/11/2022 in the aforementioned case, the present BLAPL has been filed.