TAPAN DEHURY Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with Special Case No.82 of 2023 pending on the file of learned Sessions Judge-cum-Special Judge, Boudh, arising out of Boudh P.S. Case No.147 of 2023 for commission of offence alleged under Ss. 20(b)(ii)(c) of the NDPS Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Special Judge, Boudh by order dtd. 1/2/2024 in the aforementioned case, the present BLAPL has been filed.