CHANDRA KHILA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioners are accused in connection with Special G.R. Case No.79 of 2022, pending in the Court of learned Sessions Judge-cum-Special Judge, Malkangiri arising out of Chitrakonda P.S. Case No.59 of 2022 for alleged commission of offences under Sec. 20(b)(ii)(C) of NDPS Act.

(3.) Being aggrieved by the rejection of their application for bail U/s.439 Cr.P.C. by the learned Special Judge, Malkangiri, by order dtd. 23/11/2023 in the aforementioned case, the present BLAPL has been filed.