MUNNA INNUS SHAIK 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 Special G.R. Case No.143 of 2022, pending in the Court of the learned Sessions Judge -cum- Special Judge, Malkangiri, arising out of Chitrakonda P.S. Case No.118 of 2022, for alleged commission of offences under Sec. 20(b)(ii)(C) of NDPS Act.

(3.) Being aggrieved by the rejection of their application for bail U/s.439 Cr.P.C. by the learned Sessions Judge -cum- Special Judge, Malkangiri by order dtd. 14/3/2023 in the aforementioned case, the present BLAPL has been filed.