JAGANNATH SWAIN 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)C.C. Case No.94 of 2023, pending on the file of the learned District and Sessions Judge, Cuttack, arising out of P.R. No.83 of 2023, for commission of 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. 14/8/2023 in the aforementioned case, the present BLAPL has been filed.