PURNA CHANDRA BEHERA 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 C.T. Case No.17 of 2023 pending on the file of learned C.J.M.-cum-A.S.J., Phulbani, arising out of Phulbani Town P.S. Case No.6 of 2023 for commission of offence alleged under Ss. 420/406/409/120(B)/34 IPC.

(3.) Learned counsel, on instruction, submits that except the present BLAPLs, no other bail applications of the Petitioner relating to the aforementioned P.S. case is pending in any other Court.