HEENA MAJHI 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.363 of 2022, pending in the file of learned 2nd Additional Sessions Judge, Bhubaneswar, arising out of Badagad P.S. Case No.317 of 2022 for alleged commission of offences under Ss. 21(b)/25/29 of the NDPS Act.

(3.) Being aggrieved by the rejection of her application for bail U/s.439 Cr.P.C. by the learned 2nd Additional Sessions Judge, Bhubaneswar by order dtd. 9/5/2023 in the aforementioned case, the present BLAPL has been filed.