SEKH NESAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. A. Mohanty, learned counsel for the petitioner and Mr. S.S. Mohapatra, learned Addl. Government Advocate for the State.

(2.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Champua P.S. Case No. 41 of 2023 corresponding to G.R. Case No.111 of 2023 pending in the Court of the learned S.D.J.M., Champua under Sec. 395 of IPC.

(3.) The prayer for bail of the petitioner has been rejected vide order dtd. 6/11/2023 by the learned Addl. Sessions Judge, Champua.