JAFRUDIN MALIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the second application of the petitioner under Sec. 439 of Cr.P.C. in connection with Excise, Rayagada Range P.R. Case No.59 of 2023-24 corresponding to T.R. Case No.32 of 2023, where the petitioner is facing trial in the Court of the learned Special Judge, Rayagada for commission of offence punishable under Sec. 20 (b) (ii) (C) of the N.D.P.S. Act.

(2.) The earlier application BLAPL No. 310 of 2024 filed by the petitioner had been dismissed by me on 18/1/2024 granting liberty to the petitioner to move for bail afresh in case there is undue delay in commencement/completion of trial.

(3.) Thereafter, the petitioner has moved the learned Court below for bail, but his prayer has been rejected by the learned Special Judge, Rayagada on 29/2/2024.