BINAY KUMAR DASH Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner, learned counsel for the State and learned counsel for the informant.

(2.) The Petitioner is an accused in G.R. Case No.03 of 2023, pending in the file of learned J.M.F.C. (City), Cuttack, arising out of Badambadi P.S. Case No.03 of 2023, for commission of offence under Ss. 417/418/420/467/468/473 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned 2nd Additional Sessions Judge, Cuttack by order dtd. 24/1/2023 in the aforementioned case, the present BLAPL has been filed.