SOLEMAN SEKH Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The petitioners are accused in connection with C.T. (Spl) NDPS No.18 of 2023, pending in the Court of learned Additional Special Judge, Talcher arising out of Talcher P.S. Case No.411 of 2023, for alleged commission of offences under Ss. 21(b)/29 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 Additional Special Judge, Talcher by order dtd. 13/7/2023 in the aforementioned case, the present BLAPL has been filed.