SEBIL ELANJIMPALLY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Leave granted.

(2.) The impugned order is one by which the application for bail filed by the appellant has been rejected.

(3.) The appellant has been charged for alleged commission of offences under Sec. 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985. The appellant has been in custody for two years and 11 months. The impugned order is the order passed in the second bail application. The earlier bail application came to be rejected on 7/7/2022. It is, in fact, pointed out by the learned counsel for the State that another attempt at securing bail from the High Court has failed.