JAGADISH ACHARYA 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.06/182 of 2022 pending on the file of learned 2nd Addl. Sessions Judge, Bhubaneswar arising out of Nayapalli P.S. Case No.22 of 2022 for commission of the alleged offence under Sec. 394 IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned 2nd Addl. Sessions Judge, Bhubaneswar by order dtd. 21/9/2022 in the aforementioned case, the present BLAPL has been filed.