RABINDRA SWAIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioners and learned counsel for the State.

(2.) The Petitioners accused in T.R. Case No.595 of 2022 pending on the file of learned District and Sessions Judge, Khurda, Bhubaneswar, arising out of Tamando P.S. Case No.310 of 2022 for commission of the offence under Sec. 20(b)(ii)B of the N.D.P.S Act.

(3.) Being aggrieved by the rejection of their application for bail U/s.439 Cr.P.C. by the learned Sessions Judge, Khurda at Bhubaneswar by order dtd. 3/1/2023 in the aforementioned case, the present BLAPL has been filed.