ROHAN KHAN 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. Case No.43 of 2024 pending on the file of learned Sessions Judge, Sambalpur, arising out of SADAR P.S. CASE NO.78 OF 2024 for commission of offence alleged under Ss. 21(C)/29 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.