TAPAN KUMAR PATRA Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The petitioner is an accused in connection with C.T. Case No.28 of 2023, pending before the learned District and Sessions Judege-cum-Special Judge, Phulbani, arising out of Khajuripada P.S. Case No.19 of 2023, for alleged commission of offences under Sec. 20(b)(ii)(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, Phulbani by order dtd. 28/2/2023 in the aforementioned case, the present BLAPL has been filed.