GOBARDHAN BEMAL 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.156 of 2022, pending in the Court of learned Additional Sessions Judge, Kantabanji, arising out of Turekela P.S. Case No.68 of 2022, for commission of the alleged offence under Ss. 302/201/34 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.