PRINCE KUMAR 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 2(a) C.C. Case No.42 of 2022, pending in the file of learned 1st Additional Sessions Judge, Cuttack arising out of Cuttack Unit-II EI and EB Excise P.R. Case No.224 of 2022-23 for alleged commission of offences under Ss. 20(b)(ii)(C) of the NDPS Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned 1st Additional Sessions Judge, Cuttack by order dtd. 6/3/2022 in the aforementioned case, the present BLAPL has been filed.