DIPAN SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) The application under Sec. 439 of Cr.P.C. has been filed for grant of bail to the petitioner in connection with Puintala P.S. Case No. 199 of 2023 corresponding to Special G.R. Case No. 74 of 2023 pending in the Court of the learned Special Judge, Bolangir under Sec. 20(b)(ii)(C) of NDPS Act.

(2.) This I.A. has been filed for releasing the petitioner Dipan Sahu @ Depankar Sahu on interim bail to enable him to appear in his 5th Semester and theory examination.

(3.) The prayer for bail of the petitioner has been rejected on 9/10/2023 by the learned Addl. Sessions Judge, Bolangir. Thereafter, he had moved an application for releasing him on interim bail in order to enable him to appear in the 5th Semester Examination which is scheduled to be held in two phases-practical examination from 18/12/2023 to 23. 12.2023 and theory examination from 3/1/2024 to 13/1/2024, but his prayer for bail has been rejected by the learned Court below by order dtd. 6/12/2023.