ROHIT SINGH THAKUR 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 T.R Case No.40 of 2023, pending in the Court of learned Sessions-cum-Special Judge, Sambalpur, arising out of EI and EB Unit-II(ND), Sambalpur, P.R. No.847 of 2022-23, for commission of alleged offences under Ss. 20(b)(ii)(C) of NDPS Act.

(3.) Being aggrieved by the rejection of their application for bail U/s.439 Cr.P.C. by the learned Sessions Judge-cum-Judge (Special Cout), Sambalpur by order dtd. 19/7/2023 in the aforementioned case, the present BLAPL has been filed.