RANADHIR PRATAP SINGH 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 2(a)CC Case No.14 of 2023 (N) pending on the file of learned Addl. Sessions Judge-cum-Special Judge, Aska, arising out of P.R. No.237 of 2023-24 for commission of the offence under Sec. 20(b)(ii)(C) 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.