ISWAR KALAR 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 Spl. G.R. Case No.178 of 2023, pending in the Court of learned Sessions Judge-Cum-Special Judge, Malkangiri arising out of Malkangiri P.S. Case No.466 of 2023, for commission of alleged offences under Sec. 20(b)(ii)(C)/25 of NDPS Act for possessing 50 kg of Ganja.

(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, Malkangiri by order dtd. 1/9/2023 in the aforementioned case, the present BLAPL has been filed.