BANKA 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.1621 of 2022 pending on the file of learned S.D.J.M., Bargarh arising out of Bhatli P.S. Case No.269 of 2022 for commission of the alleged offence under Ss. 302/34 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Additional Sessions Judge, Bargarh by order dtd. 20/1/2023 in the aforementioned case, the present bail application has been filed.