SOUMYA RANJAN MOHANTY 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 2 (a) C.C. Case No.06 of 2023, pending in the Court of the learned Sessions Judge-cum-Special Judge, Cuttack, arising out of P.R. No.429 of 2023, for alleged commission of offences under Sec. 20(b)(ii)(C) of NDPS Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge-cum-Special Judge, Cuttack, by order dtd. 24/1/2023 in the aforementioned case, the present BLAPL has been filed.