BISWAJIT BEPARI 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.95 of 2023, pending in the Court of learned Sessions Judge-cum-Special Judge, Malkangiri, arising out of Malkangiri P.S. Case No.181 of 2023 for alleged commission of offences under Ss. 20(b)(ii)(C)/25/29 of the NDPS Act for possessing contraband to the tune of 40 kg ganja.

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