PRADIP KUMAR MAJHI Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with G.R. Case No.36 of 2023, pending in the Court of learned Sessions Judge-cum-Special Judge, Gajapati, at-Paralakhemundi, arising out of Kashinagar P.S. Case No.49 of 2023 for alleged commission of offences under Ss. 20(b)(ii)(c) and Sec. 25/29 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.