A. HADU PATRA 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 S.T. Case No.29 of 2023 pending in the Court of learned Assistant Sessions Judge (Special Track Court)-cum-Registrar, Berhampur, arising out of Baidayanathpur P.S. Case No.140 of 2022 for commission of the offence under Ss. 498-A/326/307/34 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.