SOMANATH PRADHANI Vs. STATE OF ODISHA

JUDGEMENT

(1.) The BLAPL has been filed by the petitioner seeking his release on bail, under Sec. 439 Cr.P.C., the petitioner is in jail custody in connection with Machhakunda P.S. Case No.112 of 2022 corresponding to T.R. Case No.128 of 2022 pending in the court of learned Additional Sessions Judge-cum-Special Judge, Koraput, for alleged commission of offences under Ss. 20(b) (ii) C/29 of NDPS Act. The application for bail before the learned Additional Sessions Judge-cum-Special Judge, Koraput was rejected by order dtd. 15/5/2023 in T.R. Case No.128 of 2022.

(2.) Learned counsel for the petitioner refers to the affidavit dtd. 3/1/2024 filed on behalf of the petitioner through his father indicating that there is no past allegations of criminal activity against the petitioner.

(3.) The learned Addl. Standing Counsel for the State opposes the prayer for bail referring to the nature of allegations, materials contained in the case diary and the provisions contained in Sec. 37 of the NDPS Act.