SAKUL SEKH Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The petitioner is an accused in connection with T.R. No.28 of 2023, pending before the learned District and Sessions Judge, Khurda At Bhubaneswar, arising out of Saheed Nagar P.S. Case No.27 on Dtd 18/1/2023, for alleged commission of offences under Sec. 21(b) 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 Sessions Judge, Khurda At Bhubaneswar by order dtd. 25/1/2023 in the aforementioned case, the present BLAPL has been filed.