SUNIL PRASAD MEHERA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioners are accused in T.R. Case No.89 of 2023 pending on the file of learned Sessions Judge-cum-Special Judge, Sambalpur, arising out of P.R. No.46 of 2023-24 for commission of the offence under Sec. 20(b)(ii)(B) of the N.D.P.S Act.

(3.) Being aggrieved by the rejection of their application for bail U/s. 439 Cr.P.C by the learned Sessions Judge-cum-Special Judge, Sambalpur, by order dtd. 17/10/2023 in the aforementioned case, the present BLAPL has been filed.