BHURI MEHER Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This is an application under Sec. 439 of Cr.P.C. in connection with C.T. Case No.59 of 2020 arising out of Bargarh Sadar P.S. Case No.135 of 2020 pending in the Court of learned Sessions Judge, Bargarh for offences punishable under Sec. 498-A/302/34 of the Indian Penal Code read with Sec. 4 of the D.P. Act.

(3.) The petitioner moved an application for bail before the Court of learned Sessions Judge, Bargarh, which was rejected on 4/4/2024.