(1.) Heard learned counsel for the Petitioner and learned counsel for the State.
(2.) The Petitioner is an accused in Special G.R. Case No.121 of 2022 pending on the file of learned Sessions Judge-cum-Special Judge, Malkangiri, arising out of Kalimela P.S. Case No.131 of 2022 for commission of the offence under Ss. 20(b)(ii)(C)/27-a/29 of the N.D.P.S Act.
(3.) Learned counsel, on instruction, submits that except the present BLAPL, no other bail application of the Petitioner relating to the aforementioned P.S. Case is pending in any other Court.