GOURA MANDOL 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 2(a) C.C.Case No.102 of 2023 (N), pending on the file of learned 1st Addl. Sessions-cum-Special Judge, Ganjam, Berhampur, arising out of P.R. No.157 of 2023-24 for commission of the alleged offence under Ss. 20(b)(ii)(C) of the NDPS Act.

(3.) Learned counsel for the Petitioner, on instruction, submits that except the present BLAPL, no other bail application of the Petitioner is pending in any other Court, relating to the aforesaid P.S. Case.