VINAY SINGH 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 2(a)CC No.19 of 2023 pending on the file of learned Special Judge, Jharsuguda arising out of P.R. No.39 of 2023-24 for commission of the alleged offence under Sec. 20(b)(ii)(B) of N.D.P.S. Act.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Special Judge, Jharsuguda by order dtd. 2/5/2023 in the aforementioned case, the present BLAPL has been filed.