RANJIT KUMAR SAHOO 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. Case No.79 of 2023, pending in the Court of learned 1st Additional Sessions Judge-cum-Special Judge under NDPS Act, Khordha arising out of OIC of Excise Khordha Station P.R. No.77 of 2023, for alleged commission of offences under Sec. 20(b)(ii)(B) of the 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 Special Judge under NDPS Act, Khurda by order dtd. 8/8/2023 in the aforementioned case, the present BLAPL has been filed.