VIJAY SINGH Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This is an application under Sec. 439 of Cr.P.C. in connection with G.R. Case No.47 of 2020 arising out of Mohana P.S. Case No.137 of 2020 pending in the Court of learned Additional Sessions Judge -cum- Special Judge, Paralakhemundi for offences punishable under Sec. 20(b)(ii)(C)/25/29 of the N.D.P.S. Act.

(3.) The prayer for bail of the petitioner was rejected by the learned Additional Sessions Judge -cum- Special Judge, Paralakhemundi vide order dtd. 15/2/2024.