MURASID KHAN 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 Spl. G.R. Case No.84 of 2022 further corresponding to T.R. Case No.40/121 of 2022, pending before the learned 2nd Additional Sessions Judge, Puri, arises out of Pipili P.S. Case No.285 of 2022 for alleged commission of offences under Sec. 21(c)/29 of NDPS Act.

(3.) Being aggrieved by the Rejection of his application for bail U/s.439 Cr.P.C. by the learned 2nd Additional Sessions Judge, Puri, by order dtd. 28/7/2023 in the aforementioned case, the present BLAPL has been filed.