RAJESH KUMAR PRUSTY 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 G.R. Case No.20 of 2023 pending on the file of learned J.M.F.C., Surada, Ganjam, arising out of Badagada P.S. Case No.08 of 2023 for commission of offence alleged under Ss. 323/325/307/302/34 of IPC.

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