SULTAN 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 S.T. Case No.47 of 2022 pending on the file of learned Addl. Sessions Judge, Jajpur Road arising out of Korei P.S. Case No.170 of 2022 for commission of the alleged offence under Sec. 302 IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Addl. Sessions Judge, Jajpur Road by order dtd. 4/1/2023 in the aforementioned case, the present BLAPL has been filed.