GHANASHYAM KHATUA Vs. STATE OF ODISHA HA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is an accused in connection with Special Case (NDPS) No.20 of 2023, pending in the Court of the learned Additional District and Sessions-cum-Special Judge, Kantamal, arising out of Manamunda P.S. Case No.04 of 2023, for alleged commission of offences under Sec. 20(b)(ii)(C) and 29 of NDPS Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge-cum-Special Judge, Kantamal, by order dtd. 6/7/2023 in the aforementioned case, the present BLAPL has been filed.