BEDI Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with C.T(s). Case No.317 of 2022, pending before the Court of the learned Addl. Sessions Judge, arising out of Jarapada P.S. Case No.172 of 2022, for alleged commission of offences under Ss. -302 and 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.