SUDARSAN LEDRU 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.61 of 2022, pending in the Court of learned Additional Sessions Judge-cum-Special Judge, Koraput, arising out of Machhakund P.S. Case No.57 of 2022, for alleged commission of offence under Sec. 20(b)(ii)(C) of NDPS Act.

(3.) Being aggrieved by the order dtd. 6/6/2023 passed by the learned Additional Sessions Judge-cum-Special Judge, Koraput, rejecting the prayer of the petitioner for regular/interim bail, the present bail application has been filed.