PINKU 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 G.R. Case No.74 of 2021, pending in the Court of the learned Sessions Judge-cum-Special Judge, Gajapati, At-Paralakhemundi arising out of R.Udayagiri P.S. Case No.78 of 2021, for commission of the alleged offence under Ss. 20(b)(ii)(C)/25/29 of NDPS Act.

(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, Gajapati by order dtd. 23/6/2023 in the aforementioned case, the present BLAPL has been filed.