CHIKU 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.246 of 2022 pending on the file of learned Addl. Sessions Judge-cum-OPID, Cuttack, arising out of Purighat P.S. No.94 of 2022 for commission of offence alleged under Ss. 498(A)/307/302 of 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.