MD. AFSAR 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 Spl. G.R. Case No.43/20 of 2022, pending on the file of learned 2nd Additional Sessions Judge, Rourkela, arising out of Plant site P.S. Case No.355 of 2022, for alleged commission of offences under Ss. 21(c)/25 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.