ARTABANDHU BANCHHOR 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 C.T. Case No.68/58 of 2023 (arising out of C.T. Case No.1621 of 2022), pending in the Court of the learned Additional District and Sessions Judge, Bargarh, arising out of Bhatli P.S. Case No.269 of 2022, for alleged commission of offences 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.