AFTAR HUSSAIN Vs. STATE OF ORISSA

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.421 of 2022, pending before the Court of the learned 3rd Addl. Sessions Judge, Bhubaneswar, arising out of Balianta P.S. Case No.354 of 2022, for commission of the alleged offence 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 3rd Addl. Sessions Judge, BBSR by order dtd. 5/4/2023 in the aforementioned case, the present BLAPL has been filed.