ANANDA KUANR 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 Special (N.D.P.S.) Case No.153 of 2023, pending on the file of learned Additional Sessions Judge-cum-Special Judge, Kantamal, arising out of Ghantapada P.S. Case No.48 of 2023, for commission of offence under Ss. 20(b)(ii)(C)/29 of the N.D.P.S Act for allegedly possessing contraband to the tune of 20kgs 500gm (ganja).

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge-cum-Special Judge, Kantamal by order dtd. 19/6/2023 in the aforementioned case, the present BLAPL has been filed.