SAGAR MANDAL 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 T.R. (A) No.85(A) of 2020, pending before the Court of the learned Sessions Judge-cum-Special Court, Malkangiri, arising out of Motu P.S. Case No.57 of 2020 for alleged commission of offences under Ss. 20(b)(ii)C/27(a) of the 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, Malkangiri, by order dtd. 27/4/2023 in the aforementioned case, the present BLAPL has been filed.