JOGESWAR HALDER Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Parida, learned counsel for the Petitioner and Mr. Maharaj, learned Addl. Standing Counsel.

(2.) The Petitioner is an accused in connection with 2(a)CC Case No.28 of 2022 on the file of learned Sessions Judge-cum-Special Judge, Cuttack, arising out of P.R No.64 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. 15/12/2022, the present BLAPL has been filed.