LOKNATH HARIJAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since both the BLAPLs relate to the same P.S. (Maithili P.S. Case No.158 of 2022), on the consent of the Parties, they are heard together and disposed of by common order.

(2.) Heard learned counsel for the Petitioners and learned Standing Counsel for the State.

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