KANAI DAS 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 2(a) C.C. Case No.97 of 2023 pending on the file of learned Sessions Judge-cum-Special Judge, Cuttack, arising out of Cuttack P.R. Case No.121 of 2023-24 for commission of alleged offence under Sec. 20(b)(ii)(C) of the 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.