MANU DURIA 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 G.R. Case No.831 of 2021 pending on the file of learned J.M.F.C., Semiliguda, arising out of Sunabeda P.S. Case No.160 of 2021, for commission of alleged offence under Ss. 147/148/307/506/363/149 IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C by the learned Addl. Sessions Judge, Koraput, by order dtd. 3/11/2023 in the aforementioned case, the present BLAPL has been filed.