BHIMSEN 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 S.T. Case No.05 of 2023, pending before the Court of the learned Addl. Sessions Judge, Champua, arising out of BARIA P.S. CASE NO.97 OF 2022, for alleged commission of offences under Ss. -302 of IPC.

(3.) Learned 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.