TAIRUDDIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Under Sec. 439 of Cr.P.C. the BLAPL has been filed by the petitioner in jail custody, in connection with Jaleswar P.S. Case No.244 of 2024 corresponding to Special Case No.120 of 2024 pending in the court of learned Sessions Judge-cum-Special Judge, Balasore for alleged commission of offences under Ss. 21(C)/29 of N.D.P.S. Act.

(2.) Learned counsel for the petitioner submits that the petitioner is entitled to be granted bail as he is in jail custody since 3/5/2024.

(3.) Learned Additional Standing Counsel for the State submits that he shall obtain up-to-date instructions/case diary and criminal antecedents of the petitioner, if any by the next date. List in the week commencing 1/7/2024 before the assigned Bench/moved by the petitioner.