DON Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned Senior Counsel for the Petitioner and learned counsel for the State.

(2.) The Petitioner is an accused in connection with C.T. Case No.1596 of 2022, pending on the file of the learned S.D.J.M., Jajpur, arising out of Bari-Ramachandrapur P.S. Case No.225 of 2022, for commission of alleged offences under Ss. 341/294/307/506/324/326/34 of IPC and Ss. 25/27 of Arms Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge, Jajpur by order dtd. 19/1/2024 in the aforementioned case, the present BLAPL has been filed.