PAKU PATEL 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 C.T (Special) Case No.61 of 2023, pending in the Court of the learned Sessions Judge-cum-Special Judge, Bargarh, arising out of Ambabhona P.S. Case No.142 of 2023, for commission of the alleged offence under Ss. 20(b)(ii)(C)/29 of NDPS Act.

(3.) Learned counsel for the Petitioner, on instruction, submits that except the present BLAPL, no other bail application of the Petitioner is pending in any other Court, relating to the aforesaid P.S. Case.