RAMU SAHU 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 Special (NDPS) Case No.20 of 2022 pending on the file of learned Addl. District and Sessions Judge, Kantamal, Boudh, arising out of Kantamal P.S. Case No.70 of 2022 for commission of offence under Ss. 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, Kantamal by order dtd. 4/1/2023 in the aforementioned case, the present BLAPL has been filed.