RAJENDRA 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 S.T. No.19 of 2022 pending on the file of learned Addl. Sessions Judge, Kantamal, arising out of Manamunda P.S Case No.150 of 2021, for commission of the offence alleged under Ss. 302/34 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.