SUBASH KUMAR SWAIN 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.346 of 2022, pending in the Court of learned 2nd Addl. District and Sessions Judge-cum-Special Judge, Bhubaneswar, arising out of Khandagiri P.S. Case No.458 of 2022, for alleged commission of offences under Ss. 20(b)(ii)(C)/29 of NDPS Act read with Sec. 25 of Arms 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.