PRAKASH CHANDRA PANDA 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 T.R. Case No.45 of 2023 pending on the file of learned 1st Additional Sessions Judge-cum-Special Judge, Khurda arising out of Balugaon Excise Station P.R Case No. 12 of 2023 for commission of the alleged offence under Sec. 20 (b) (ii) (B) of N.D.P.S. Act.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Spl. Judge under NDPS Act, Khurda by order dtd. 27/4/2023 in the aforementioned case, the present BLAPL has been filed.