SK. RIYAZUDDIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This bail application was not in today's list. On being mentioned, the same is listed under the heading "special list" and taken up today.

(2.) Heard learned counsel for the Petitioner and learned counsel for the State.

(3.) The Petitioner is an accused in Special Case No.221 of 2020 pending on the file of learned 3rd Addl. Sessions Judge-cum-Special Judge, Balasore, arising out of STF CID CB Bhubaneswar P.S. Case No.22 of 2020, for commission of the offence alleged under Sec. 21(c) of the N.D.P.S Act.