AKSHAYA KUMAR NATH Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard 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 before the Court of the learned 5th Addl. Dist and Sessions Judge, Bhubaneswar, arising out of Bharatpur P.S. Case No.200 of 2023, for alleged commission of offences under Ss. -20(b)(ii)C of the 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.