GOBINDA BEHERA Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with 2(a)CC Case No.09 of 2023 pending on the file of learned Addl. Sessions Judge-cum-Special Judge, Bhanjanagar, arising out of Berhampur P.R. No.1007/2022-23for commission of offence alleged under Ss. -20(b)(ii)(C) of NDPS Act.

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