DHOBA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with G.R. Case No.419 of 2023, pending before the Court of the learned District and Sessions Judge, Nayagarh, arising out of ITAMATI P.S. CASE NO.146 OF 2023, for alleged commission of offences under Ss. -498A/302/201/34 of IPC, r/w Sec.4 of D.P. Act.

(3.) Learned senior counsel, on instruction, submits that except the present BLAPL, no other bail application of the Petitioner relating to the aforementioned P.S. Case is pending in any other Court.