BIREN KUMAR NAYAK Vs. STATE OF ORISSA

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.28 of 2023, pending in the Court of the learned Special Judge, Phulbani, arising out of Khajuripada P.S. Case No.19 of 2023, for alleged commission of offences under Sec. 20(b)(ii)(B) of the N.D.P.S. Act.

(3.) Being aggrieved by the rejection of their application for bail U/s.439 Cr.P.C. by the learned Special Judge, Phulbani by order dtd. 28/2/2023 in the aforementioned case, the present BLAPL has been filed.