GANGA PADIAMI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioners are accused in connection with C.T. Case No.68 of 2021 pending on the file of learned Sessions Judge, Malkangiri, arising out of Podia P.S. Case No.43 of 2020 for commission of offence alleged under Ss. 302/201/34 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.