ASHRUMOCHAN ROUT 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 T.R. Case No.439 of 2023, pending in the Court of the learned District and Sessions Judge-cum-Special Judge, Bhubaneswar, arising out of Crime Unit P.S. Case No.5 of 2023, for commission of alleged offences under Sec. 21(c)/29 of NDPS Act read with Sec. 25/27/35 of Arms Act for possession of 283gms of Brown Sugar.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge, Khurda at Bhubaneswar by order dtd. 5/9/2023 in the aforementioned case, the present BLAPL has been filed.