MAKURU PURTY 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 S.T. Case No.46 of 2023, pending in the Court of learned Additional Sessions Judge, Baripada arising out of Sarat P.S. Case No.41 of 2022, for commission of alleged offences under Ss. 498-A/304-B/302/506/34 of IPC read with Sec. 4 of D.P. Act.

(3.) Learned counsel for the Petitioner, on instruction, submits that except the present BLAPL, no other bail application of the Petitioner is pending in any other Court, relating to the aforesaid P.S. Case.