ARJUN DAS Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with C.T. Case No.162 of 2021, pending in the Court of the learned 5th Additional District Judge, Bhubaneswar arising out of Khandagiri P.S. Case No.215 of 2019, for alleged commission of offences under Ss. 307/34 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned 5th Additional District Judge, Bhubaneswar, by order dtd. 5/6/2023 in the aforementioned case, the present BLAPL has been filed.