SARASWATI BEHERA 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.531 of 2022, pending in the Court of the learned J.M.F.C.(Rural), Balasore arising out of Rupsa P.S. Case No.61 of 2022, for alleged commission of offences under Ss. 498-A/304-B/302/34 of IPC read with Sec. 4 of D.P. Act.

(3.) Being aggrieved by the rejection of her application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge-cum-P.O., Designated Court, OPID, Balasore, by order dtd. 22/12/2022 in the aforementioned case, the present BLAPL has been filed