PRAKASH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 439 of the Cr.P.C. has been filed in connection with Chitrokonda P.S. Case No.128 of 2023 corresponding to Special G.R. Case No.151 of 2023, pending in the file of the learned Sessions Judge-cum-Special Judge, Malkangiri, where charge sheet dtd. 27/12/2023 has been submitted against the present petitioner-Prakash, one Kadiri Santhara Rao, Shri Niwas Rao and Hari Khemudu registered under Ss. 20 (b) (ii) (C) and 27-A of the NDPS Act.

(2.) This application has been listed before me as BLAPL No. 10875 of 2023 filed by co-accused Hari Khemudu has been disposed of by me on 9/10/2023.

(3.) The prayer for bail of the petitioner has been rejected on 9/1/2024 by the learned Sessions Judge-cum-Special Judge, Malkangiri.