BABULA CHOUDHURY 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 C.T. Case No.35 of 2022 pending in the Court of learned Additional District and Sessions Judge, Rayagada, arising out of Tikiri P.S. Case No.151 of 2021, for commission of alleged offence under Sec. 302 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C by the learned Additional District and Sessions Judge, Rayagada, by order dtd. 3/4/2023 in the aforementioned case, the present BLAPL has been filed.