SURYAKANTA PARIDA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with T.R. Case No.343 of 2023 pending on the file of learned District and Sessions Judge, Khordha at Bhubaneswar, arising out of Air Field P.S. Case No.158 of 2023 for commission of alleged offence under Sec. 20(b)(ii)(c) and 29 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.