SAGAR MOHAPATRA 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 connection with G.R. Case No.435 of 2023 pending in the Court of learned N.G.N-cum-J.M.F.C., Tangi, arising out of Tangi P.S. Case No.503 of 2023 for commission of the alleged offence under Ss. 394/411 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned 1st Additional Sessions Judge, Khurda by order dtd. 27/7/2023 in the aforementioned case, the present bail application has been filed.