LAXMI MAHANTA 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.59 of 2022 pending on the file of learned Sessions Judge, Deogarh, arising out of Barkot P.S. Case No.120 of 2022 for commission of offence alleged under Ss. 120(B)/498-A/302/34 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.