MANOJ PRAMANIK 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.70 of 2023, pending on the file of the learned S.D.J.M., Baripada, arising out of Baripada Town P.S. Case No.50 of 2023, for alleged commission of offences under Ss. 376(2)(n)/417/506/313/294/323/34 of IPC.

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