SUDAM MAJHI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with G.R. Case No.277 of 2023, pending on the file of learned N.G.N.-cum-J.M.F.C., Tangi arising out of Nirakarpur P.S. Case No.95 of 2023, for commission of alleged offences under Ss. 147/148/302/149 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.