TENGUNU Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned Central Government Counsel for the NCB.

(2.) The Petitioner is an accused in connection with S.T. Case No.92 of 2022 corresponding to C.T. Case No.135 of 2022 pending on the file of learned Addl. District and Sessions Judge, Boudh, arising out of Purunakatka P.S. Case No.88 of 2022 for commission of offence alleged under Ss. 302 of IPC read with Sec. 25/27 of the 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.