SHANKAR BAISHNAB Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with Special G.R. Case No.169 of 2023 pending in the Court of learned Sessions Judge-cum-Special Judge, Malkangiri, arising out of Kalimela Case No.198 of 2023 for commission of offence alleged under Ss. 20(b)(ii)(C)/27-A/29 of the 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-Spl. Judge, Malkangiri by order dtd. 21/8/2023 in the aforementioned case, the present BLAPL has been filed.