AJAY JENA Vs. STATE OF ORISSA

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)CC Case No.100 of 2023, pending before the Court of the learned Hon'ble Sessions Judge, Cuttack, arising out of EI and EB Unit 1 PR Case No.144 of 2023, for commission of the alleged offence under Sec. 21(b) NDPS Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge-cum-Special Judge, Cuttack by order dtd. 10/7/2023 in the aforementioned case, the present BLAPL has been filed.