HUSAIN PM Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioners are accused in Special G.R. Case No.34 of 2023 pending on the file of learned Sessions Judge-cum-Special Judge, Bolangir, arising out of Tusura P.S. Case No.81 of 2023 for commission of the alleged offence 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, Bolangir by order dtd. 7/8/2023 in the aforementioned case, the present BLAPL has been filed.