PRADEEP PALA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioners and learned counsel for the State.

(2.) The Petitioners are accused in T.R Case No.410 of 2023 pending on the file of learned District Judge and Sessions Judge-cum-Special Judge, Khurda at Bhubaneswar, arising out of Khurda Road GRPS Case No.74 of 2023 for commission of the alleged offence under Sec. 20(b)(ii)(B) of the N.D.P.S Act.

(3.) Being aggrieved by the rejection of their application for bail U/s. 439 Cr.P.C by the learned Special Judge, Khurda at Bhubaneswar by order dtd. 21/8/2023 in the aforementioned case, the present BLAPL has been filed.