KABULI SOBHASUNDAR 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.125 of 2022 pending on the file of learned Addl. Sessions Judge, Balliguda arising out of Daringbadi P.S. Case No.35 of 2011 for commission of the alleged offence under Ss. 120-B/121/121-A/294/506/34 IPC and Ss. 18/39 of the Unlawful Activities (Prevention) Act.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Addl. Sessions Judge, Balliguda by order dtd. 22/12/2022 in the aforementioned case, the present BLAPL has been filed.