RAJIB KUMAR PALEI Vs. STATE OF ODISHA

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 connection with G.R. Case No.621 of 2023, pending in the Court of the learned J.M.F.C., Khallikote arising out of Khallikote P.S. Case No.243 of 2023, for alleged commission of offences under Ss. 341/323/324/307/384/506/34 of IPC read with Sec. 25(1-B)(a) of 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, Khallikote, by order dtd. 12/5/2023 in the aforementioned case, the present BLAPL has been filed