RANKA Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The Petitioner is an accused in G.R. Case No.1055 of 2022 pending on the file of learned J.M.F.C., Basudevpur, arising out of Chudamani Marine P.S. Case No.147 of 2022 for commission of the offence under Ss. 394/34 IPC and Sec. 25(1)(a)/25(1-B)(a)/27(1) of the Arms Act.

(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.