RAM BABU MAHTO 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 2(a) C.C Case No.42 of 2022, pending before the learned 1st Additional Sessions Judge, Cuttack, arising out of Cuttack Unit-II EI and EB Excise P.R. No.224 of 2022-23, for alleged commission of offences under Sec. 20(b)(ii)(C) of 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 1st Additional Sessions Judge, Cuttack, by order dtd. 6/3/2022 in the aforementioned case, the present BLAPL has been filed.