PRASANTA PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with S.T. Case No.78 of 2023, pending on the file of the learned Sessions Judge, Keonjhar, arising out of Ghatgaon P.S. Case No.74 of 2023, for commission of alleged offences under Ss. 147/148/342/302/149 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge, Keonjhar I/c. by order dtd. 18/9/2023 in the aforementioned case, the present BLAPL has been filed.