SARASA ROUT Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioners are accused in connection with C.T. Case No.185 of 2023 pending on the file of learned J.M.F.C., Jaipatna, arising out of Jaipatna P.S. No.142 of 2023 for commission of offence alleged under Ss. 420/406/34 of IPC.

(3.) Learned counsel, on instruction, submits that except the present BLAPL, no other bail applications of the Petitioners relating to the aforementioned P.S. case is pending in any other Court.