LAXMIDHAR SWAIN 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 T.R. Case No.46 of 2022 pending in the Court of learned 1st Addl. Sessions Judge-cum-Special Judge under N.D.P.S Act, Khordha, arising out of S.T.F., BBSR P.S Case No.11 of 2022, for commission of alleged offence under Sec. 21(C)/29 of the N.D.P.S. 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.