SHYAMSUNDAR KHATUA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Mr. Nityananda Mohapatra, learned counsel for the petitioner has prayed for withdrawal of the bail application.

(2.) This is the second application of the petitioner under Sec. 439 of Cr.P.C. in connection with Rairakhol Excise Station P.R. Case No.150 of 2023 corresponding to T.R. Case No.33 of 2023, pending in the Court of the learned Addl. Sessions Judge-cum-Special Judge Court, Rairakhol, Sambalpur under Sec. 20 (b) (ii) (C)/29/35 of the NDPS Act.

(3.) BLAPL No.13068 of 2023 filed by the petitioner earlier had been dismissed on 22/12/2023 granting liberty to the petitioner to move for bail afresh after completion of investigation.