LANDU Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with G.R. Case No.539 of 2023 pending on the file of learned J.M.F.C., Khorda, arising out of Bolagarh P.S. No.129 of 2023 for commission of offence alleged under Ss. 302/307/34 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.