PRADEEP KUMAR SINGH 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 G.R Case No.1041 of 2021 pending on the file of learned S.D.J.M, Dhenkanal, arising out of Dhenkanal Sadar P.S. Case No.476 of 2021 for commission of the alleged offence under Ss. 420/468/467/471/34 IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned A.D.J.-cum-Special Judge (Vigilance), Dhenkanal by order dtd. 27/4/2023 in the aforementioned case, the present BLAPL has been filed.