PANKHRASIUS BARA 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.71 of 2022 pending on the file of learned Sessions Judge-cum-Special Judge, Sambalpur, arising out of P.R No.524 of 2022-23, for commission of offence under Sec. 20(b)(ii)(C) 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 Sessions Judge-cum-Judge (Special Court), Sambalpur by order dtd. 28/10/2022 in the aforementioned case, the present BLAPL has been filed.