SIBA PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. S. Panda, learned counsel for the petitioner and Mr. Pradhan, learned Additional Standing Counsel for the State.

(2.) The petitioner is an accused in connection with Special (NDPS) Case No.117 of 2019, pending in the file of learned Additional District and Sessions Judge-cum-Special Judge, Kantamal, arising out of Kantamal P.S. Case No.77 of 2019 for alleged commission of offences under Ss. 20(b)(ii)(C) of the NDPS Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge-cum-Spl. Judge, Kantamal by order dtd. 21/4/2023 in the aforementioned case, the present BLAPL has been filed.