LAXMAN PALASI 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.121 of 2022, pending on the file of learned Sessions Judge-cum-special Judge, Malkangiri, arising out of Kalimela P.S. Case No.207 of 2022 for commission of the alleged offence under Ss. 20(b)(ii)(C/27-A) of the 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, Malkangiri by order dtd. 9/2/2023 in the aforementioned case, the present bail application has been filed.