ANIL SAHOO 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.346 of 2022, pending in the Court of the learned District and Sessions Judge, Khurda at Bhubaneswar, arising out of Khandagiri P.S. Case No.458 of 2022, for alleged commission of offences under Ss. 20(b)(ii)(C) of NDPS Act read with Sec. 25 of Arms Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge, Khurda at Bhubaneswar, by order dtd. 26/10/2022 in the aforementioned case, the present BLAPL has been filed.