MANTU 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 S.T. Case No.42/378 of 2023 (C.T. Case No.957 of 2022) pending on the file of learned Asst. Sessions Judge, Soro, arising out of Soro P.S. Case No.444 of 2022 for commission of offence alleged under Ss. 395/307 of IPC read with Sec. 25/27 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.