RAJIB KUMAR PATI 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 T.R. No.99 of 2023, pending in the Court of the learned Sessions Judge-cum-Special Judge, Kendrapara, arising out of Kendrapara Excise Range P.R. No.56 of 2022-23, for alleged commission of offences under Sec. 21(b) of the N.D.P.S. Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Special Judge, Kendrapara by order dtd. 9/2/2023 in the aforementioned case, the present BLAPL has been filed.