KHEMUNDU PANGI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since all the three BLAPLs relate to the same P.S. Case (Nandapur P.S. Case No.121 of 2022) (on the file of learned Additional Sessions Judge-cum-Special Judge, At-Jeypore), they are heard together on the consent of the parties and are being disposed of by this common order.

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

(3.) The Petitioners are accused in connection with C.T. Case No.43 of 2023, pending on the file of the learned Additional Sessions Judge-cum-Special Judge, At-Jeypore, arising out of Nandapur P.S. Case No.121 of 2022, for alleged commission of offences under Ss. 302/201/34 of IPC.