TANKADHARA PATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the Petitioners and learned counsel for the State.

(2.) The Petitioners are accused in 2(a)CC Case No.16 of 2023(NDPS), pending before the learned Sessions Judge-cum-Special Judge, Kalahandi, arising out of Narla Excise Station P.R. Case No.59 of 2023-24, for commission of offence under Sec. 20(b)(ii)(C) of the N.D.P.S Act.

(3.) Being aggrieved by the rejection of their application for bail U/s.439 Cr.P.C. by the learned Special Judge, Kalahandi, Bhawanipatna by order dtd. 6/7/2023 in the aforementioned case, the present BLAPL has been filed.