SAROJ KUMAR PRADHAN 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 G.R. Case No.2956 of 2022 pending on the file of learned S.D.J.M., Talcher arising out of Kaniha P.S. Case No.345 of 2022 for commission of the alleged offence under Ss. 365/366/376(2)(n)/342/506/34 IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Addl. Sessions Judge, Talcher by order dtd. 22/12/2022 in the aforementioned case, the present BLAPL has been filed.