LABA 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 Special G.R Case No.45 of 2022 pending on the file of learned Sessions Judge-cum-Special Judge, Malkangiri arising out of Chitrakonda P.S. Case No.33 of 2022 for commission of the alleged offence under Sec. 20(b)(ii)(C)/25 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-Special Judge, Malkangiri by order dtd. 15/12/2022 in the aforementioned case, the present BLAPL has been filed.