RAGHUNATH HANTAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. A.K. Jena, learned counsel for the petitioner is permitted to remove the defect as pointed out by the S.R., in Court today.

(2.) Heard Mr. A.K. Jena, learned counsel for the petitioner and Mr. A.P. Das, learned Addl. Standing Counsel for the State.

(3.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Orkel P.S. Case No. 318 of 2023 corresponding to Special G.R. Case No. 206 of 2023 pending in the Court of the learned Sessions Judge -cum- Special Judge, Malkangiri registered for commission of offence punishable under Sec. 20(b)(ii)(C) of NDPS Act.