BHUBAN MOHAN DASH Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioners and learned counsel for the State.

(2.) The Petitioners are accused in S.T. Case No.11 of 2023 pending on the file of learned District and Sessions Judge, Keonjhar, arising out of Keonjhar Sadar P.S. Case No.397 of 2022, for commission of alleged offence under Ss. 302/201/34 IPC.

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