RAJU S.V. Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. B.P. Nanda, learned counsel for the petitioner and Mr. S.S. Pradhan, learned Addl. Standing Counsel for the State.

(2.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Excise, District Mobile Unit, Rayagada P.R. Case No. 97 of 2023 corresponding to T.R. No. 50 of 2023 pending in the Court of the learned Sessions Judge -cum- Special Judge, Rayagada registered for commission of offence punishable under Sec. 20(b)(ii)(B) of NDPS Act.

(3.) The petitioner had moved an application for bail before the Court of learned Special Judge, Rayagada which was rejected on 16/10/2023.