RAJ KUMAR MIRDHA 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 C.T.(Special) Case No.61 of 2023, pending in the Court of the Sessions Judge-cum-Special Judge, Bargarh, arising out of Ambabhona P.S. Case No.142 of 2023, for commission of alleged offences under Ss. 20(b)(ii)(C)/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.