SURENDRA BREKABADIKA 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 C.T. Case No.35 of 2021, pending before the court of the learned Addl. Sessions Judge, Gunupur, arising out of Gudari P.S. Case No.42 of 2007 for alleged commission of offence under Ss. 147/148/427/431/149 IPC and Ss. 25/27 of the Arms Act and Ss. 3/4 of the Indian Explosive Substances Act and Sec. 17(2) of the Criminal Law Amendment Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Addl. Sessions Judge, Gunupur, by order dtd. 17/4/2023 in the aforementioned case, the present BLAPL has been filed.