DON Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned Senior Counsel for the Petitioner and learned counsel for the State.

(2.) The Petitioner is an accused in connection with C.T. Case No.1596 of 2022, pending on the file of the learned S.D.J.M., Jajpur, arising out of Bari-Ramachandrapur P.S. Case No.225 of 2022, for commission of alleged offences under Ss. 341/294/307/506/324/326/34 of IPC and Ss. 25/27 of Arms Act.

(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.