NANDALAL MUKESH 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 CT (Special) NDPS Case No.7 of 2023, pending before the Court of the learned Judge, Special Court, Dhenkanal, arising out of Dhenkanal Town P.S.Case No.246 of 2023 for alleged commission of offences under Ss. 20(b)(ii)(B) of the NDPS Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Judge, Special Court, Dhenkanal, by order dtd. 4/5/2023 in the aforementioned case, the present BLAPL has been filed.