BABULU Vs. STATE OF ORISSA

JUDGEMENT

(1.) Mr. J. Kamila, learned counsel for the petitioner prays an adjournment stating that since chargesheet has not been filed as yet the case may be adjourned so that in the meanwhile the chargesheet may be submitted.

(2.) This application under Sec. 439 of Cr.P.C. has been filed in connection with Madhupatna P.S. Case No.414 of 2023 corresponding to Special G.R. Case No.35 of 2023, pending in the file of the learned Sessions Judge-cum-Special Judge, Cuttack, registered for commission of offences punishable under Sec. 21(b) of the NDPS Act against the petitioner and the co-accused, Ajid Hossen.

(3.) The prayer for bail of the petitioner and co-accused, Ajid Hossen had been rejected on 9/1/2024 by the learned. Sessions Judge-cum-Special Judge, Cuttack.