AKSHAYA KUMAR NATH Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with T.R. No.262 of 2023 pending on the file of learned Addl. Dist and Sessions Judge, Bhubaneswar, arising out of Bharatpur P.S. Case No. 200 of 2023 for commission of offence alleged under Ss. -20(b)(ii)(c) of 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.