BULU 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 T.R. Case No.206 of 2022, pending in the file of learned Special Judge-cum-Additional Sessions Judge, Nayagarh, arising out of Special Task Force P.S. Case No.06 of 2022 for alleged commission of offences under Ss. 20(b)(ii)(C)/29 of the NDPS Act for possessing contraband (ganja) to the tune of 116 kg 200 grams.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Special Judge, Nayagarh by order dtd. 24/8/2022 in the aforementioned case, the present BLAPL has been filed.