IMRAN SHA 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 T.R. Case No.40/121 of 2022, pending before the Court of the learned 2nd Additional Sessions Judge, Puri, arising out of Pipili P.S. Case No.285 of 2022 for alleged commission of offences under Ss. 21(c)/29 of the 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. 9/6/2023 in the aforementioned case, the present BLAPL has been filed.