TUSHAR JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) The Petitioner is CCL in J.G.R Case No.27/27 of 2023 pending in the Court of learned Principal Magistrate, Juvenile Justice Board, Sambalpur, arising out of PR of EI and EB Unit-II(ND), Sambalpur Case No.21 of 2023-24 for commission of the offence under Sec. 20(b)(ii)(C) the N.D.P.S Act.

(3.) Being aggrieved by the rejection of his application for bail by the learned P.M., J.J.B., Sambalpur, by order dtd. 7/4/2023 in the aforementioned case, the present BLAPL has been filed.