BABULA PHALAM Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with Spl. G.R. Case No.39 of 2021, pending before the Court of the learned Sessions Judge-cum-Special Judge, Malkangiri, arising out of Mathili P.S. Case No.43 of 2021, for commission of alleged offences under Sec. 20(b)(ii)(C) of NDPS Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge-cum-Special Judge, Malkangiri by order dtd. 12/1/2024 in the aforementioned case, the present BLAPL has been filed.