M. ASHOK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioners and learned counsel for the State.

(2.) The Petitioners are accused in G.R. Case No.692 of 2022 pending on the file of learned J.M.F.C., Pattamundai arising out of Pattamundai P.S. Case No.692 of 2022 for commission of the alleged offence under Sec. 379 IPC.

(3.) Being aggrieved by the rejection of their application for bail U/s. 439 Cr.P.C by the learned Asst. Sessions Judge, Pattamundai by order dtd. 4/5/2023 in the aforementioned case, the present BLAPL has been filed.