RABA GANGA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the Petitioners and learned counsel for the State.

(2.) The Petitioners are accused in C.T. Case No.82 of 2022 pending on the file of learned Sessions Judge-cum-Special Judge, Malkangiri, arising out of Motu P.S. Case No.32 of 2022 for commission of the offence under Ss. 302/201/34 IPC.

(3.) Being aggrieved by the rejection of their application for bail U/s. 439 Cr.P.C by the learned Sessions Judge-cum-Special Judge, Malkangiri, by order dtd. 5/4/2023 in the aforementioned case, the present BLAPL has been filed.