PAKILI PRADHAN 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 G.R. Case No.394(B) of 2022 pending in the Court of learned J.M.F.C., Basudevpur, arising out of Naikanidhi P.S. Case No.111 of 2022 for commission of the alleged offence under Ss. 302/34 IPC.

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