BAPI PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The petitioners are accused in connection with G.R. Case No.22 of 2023 pending before the file of learned J.M.F.C., Bhapur, arising out of Fategarh P.S. Case No.25 of 2023 for commission of alleged offences under Ss. 341/323/324/354/307/294/506/34 of IPC.

(3.) Being aggrieved by the rejection of their application for bail U/s.439 Cr.P.C. by the learned Assistant Sessions Judge, Khandapara by order dtd. 21/2/2023 in the aforementioned case, the present BLAPL has been filed.