JHASKETAN BHOI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with G.R. Case No.348(B) of 2022, pending in the Court of learned Addl. Sessions Judge Bargarh, arising out of Barpali P.S. Case No.360 of 2022, for commission of alleged offences under Sec. 302/34/348/364 of 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.