SRIRAM HEMANTA DORA Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with G.R. Case No.58 of 2022(N), pending before the Court of the learned Addl. Sessions Judge(LR and LTV) Berhampur, Ganjam, arising out of Pattapur P.S. Case No.230 of 2022, for alleged commission of offences under Ss. -20(b)(ii)(C) of 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.