LAWS(ORI)-2024-2-45

HIMANSU BEHERA Vs. STATE OF ODISHA

Decided On February 15, 2024
Himansu Behera Appellant
V/S
STATE OF ODISHA Respondents

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. No.84 of 2023 (N) pending on the file of learned Sessions Judge-cum-Special Judge, Berhampur, Dist-Ganjam, arising out of Berhampur P.R. No.96 of 2023-24 for commission of offence alleged under Ss. 20(b)(ii)(C) of the NDPS 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.