ANANDA 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 T.R. Case No.62 of 2022 pending on the file of learned Addl. Sessions Judge-cum-Special Judge, Gunupur, arising out of Padamapur P.S. Case No.51 of 2022 for commission of the offence under Sec. 20(b)(ii)(C)/25/27-A/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.