SHYAM KHARA 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.106 of 2022 pending on the file of learned Sessions Judge-cum-Special Judge, Malkangiri, arising out of Chitrokonda P.S. Case No.80 of 2022 for commission of offence alleged under Ss. 20(b)(ii)(C) 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. 9/1/2023 in the aforementioned case, the present BLAPL has been filed.