MIR RIFAKAT ALLI 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.190 of 2023, pending in the Court of the learned Special Judge, Kendrapara, arising out of Excise P.R. No.20 of 2023, for alleged commission of offences under Sec. 21(b) of the N.D.P.S. Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Special Judge, Kendrapara by order dtd. 11/5/2023 in the aforementioned case, the present BLAPL has been filed.