DEEPAK SAHU 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 2(a)CC No.01 of 2023 pending on the file of learned Sessions Judge-cum-Special Judge, Cuttack, arising out of P.R. Case No.543 of 2022-23 for commission of the alleged offence under Sec. 20(b)(ii)(C) 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 Sessions Judge-cum-Special Judge, Cuttack by order dtd. 25/4/2023 in the aforementioned case, the present BLAPL has been filed.