VIKASH DAHAIYA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Mr. Pattnaik, learned counsel for the Petitioner and Mr. A. Pradhan, learned Addl. Standing Counsel.

(2.) The Petitioner is an accused in connection with Special G.R No.36 of 2021 pending on the file of learned Sessions Judge-cum-Special Judge, Malkangiri, arising out of Mathili P.S. Case No.42 of 2021 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 Addl. Sessions Judge-cum-Special Judge, Malkangiri by order dtd. 3/11/2022, the present BLAPL has been filed.