PRAMILA DIGAL 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 C.T. Case No.59 of 2023, pending on the file of the learned Sessions Judge-cum-Special Judge, Phulbani, arising out of Phiringia P.S. Case No.51 of 2023 for alleged commission of offence under Sec. 20(b)(ii)(C)/25/29 of the NDPS Act.

(3.) Being aggrieved by the rejection of her application for bail U/s.439 Cr.P.C. by the learned Special Judge, Phulbani, by order dtd. 5/4/2023 in the aforementioned case, the present BLAPL has been filed.