DEEPAK RAMNANI 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.75 of 2022, pending before the learned Court of the Additional Sessions Judge-cum-Special Judge, Koraput, arising out of Pottangi P.S. Case No.99 of 2022, for alleged commission of offence under Sec. 20(b)(ii)(C) of NDPS Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge-cum-Special Judge, Koraput by order dtd. 21/1/2023 in the aforementioned case, the present BLAPL has been filed.