BEDGA KUMAR HEMBRAM 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 S.T. Case No.17 of 2023 pending on the file of learned Addl. Sessions Judge, Anandapur, arising out of Ramachandrapur P.S. No.285 of 2022 for commission of offence alleged under Ss. 302/34 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.