KISHOR GOLORI 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.88 of 2022, pending before the Court of the learned Sessions Judge-Cum-Special Judge, Malkanagiri, arising out of Orkel P.S. Case No.99 of 2022for alleged commission of offences under Ss. 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 Sessions Judge-cum-Special Judge, Malkangiri by order dtd. 21/4/2023 is the aforementioned case, the present BLAPL has been filed.