BABUL Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid mode.

(2.) The Petitioner, who is languishing in jail custody since 8/11/2023, has approached this Court by filing the present bail application. The present bail application has been filed before this Court under Sec. 439 Cr.P.C., being aggrieved by the order of rejection of his bail application in BLAPL No.754 of 2023 by the learned Sessions Judge, Angul vide order dtd. 8/1/2024.

(3.) On the basis of the FIR lodged by the informant/victim herself on 7/11/2023, the IIC, Chhendipada P.S. has registered Chhendipada P.S. Case No.481 dtd. 7/11/2023 for commission of an offence under Ss. 448/376(2)(n)/506 of IPC. Implicating the present Petitioner as the sole accused in the present crime.