V. AVINASH 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 G.R. Case No.171 of 2023, pending on the file of learned Sessions Judge-cum-Special Judge, Malkangiri arising out of Kalimela P.S. Case No.202 of 2023, for commission of alleged offences under Sec. 20(b)(ii)(C) of NDPS 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.