SANTOSH KUMAR KHORA 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. 78 of 2022, pending before the Court of the learned Additional District and Sessions Judge, Nabarangpur, arising out of Nabarangpur P.S. Case No. 386 of 2022 for alleged commission of offences 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 Dist. and Sessions Judge, Nbarangpur, by order dtd. 19/12/2022 in the aforementioned case, the present BLAPL has been filed.