SUBRAT KUMAR PATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the third application of the petitioner in connection with OIC of Excise Khordha Station P.R. Case No. 38 of 2023-24 corresponding to T.R. Case No. 103 of 2023 pending in the Court of the learned 1st Addl. Sessions Judge -cum- Special Judge under NDPS Act, Khordha registered against the petitioner for commission of offence punishable under Sec. 21(b) of NDPS Act.

(2.) The prayer for bail of the petitioner in BLAPL No. 11538 of 2023 had been rejected by this Court on 17/10/2023 permitting the petitioner to move the learned court below for bail afresh after completion of investigation.

(3.) BLAPL No. 13916 of 2023 had been filed before this Court after his prayer for bail was rejected by the learned court below after completion of investigation.