RANJIT KUMAR DIGAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since both the matters arise out of 2(a)CC Case No.69 of 2023 pending on the file of learned Sessions Judge-cum-Special Judge, Cuttack corresponding to Cuttack P.R. Case No.03 of 2023-24 for commission of the alleged offence under Sec. 20(b)Iii)(C) of the N.D.P.S. Act, they are heard together and disposed of by this common order on the consent of the parties.

(2.) Heard learned counsel for the Petitioners and learned counsel for the State.

(3.) Learned counsel, on instruction, submit that except the present BLAPLs, no other bail applications of the Petitioners relating to the aforementioned case are pending in any other Court.