SUBHAM PATTANAIK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with Special G.R. Case No.43 of 2023, pending on the file of the learned Sessions Judge-cum-Special Judge, Balangir, arising out of Balangir Town P.S Case No.269 of 2023 for alleged commission of offence under Sec. 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 Special Judge, Balangir, by order dated 03. 07.2023 in the aforementioned case, the present BLAPL has been filed.