BHRAMARA KHADIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) Instant petition under Sec. 439 Cr.P.C. is filed by the petitioner for release on bail in connection with T.R. Case No.156 of 2023 pending in the file of learned Sessions Jude-cum-Judge (Special Court), Sambalpur arising out of Dhanupali P.S. Case No.330 of 2023 dtd. 9/10/2023 registered under Ss. 21(C) and 29 of the NDPS Act on the grounds stated therein.

(3.) Learned counsel for the petitioner submits that some of the accused persons have been released on bail and claims that the petitioner is similarly situated. A copy of the order dtd. 12/2/2024 in respect of co-accused, namely, Kunu Khadia in BLAPL No.496 of 2024 is produced by learned counsel for the petitioner and pleads for release of the petitioner on similar terms and conditions.