MANA PANGI 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.01 of 2022 pending in the Court of the learned Additional Sessions Judge-cum-Special Judge, Koraput, At-Jeypore, arising out of Boipariguda P.S Case No. 16 of 2022 for commission of the alleged offence under Ss. 20(b)(ii)(C) 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 Sessions Judge-cum-Spl. Judge, Koraput, Jeypore by order dtd. 27/4/2023 in the aforementioned case, the present BLAPL has been filed.