SOUMYA RANJAN BISWAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) Under Sec. 439 of Cr.P.C., the BLAPL has been filed by the petitioners, now in jail custody in connection with PR Case No.42 of 2024-25 corresponding to 2(a) CC Case No.21 of 2024 pending in the court of the learned SDJM, Bhawanipatna for alleged commission of offence under Sec. 21(b) of NDPS Act.

(2.) It is submitted by the learned counsel for the Petitioner that the Petitioner has no past allegation of similar nature against him and considering the period of incarceration, he is entitled for bail.

(3.) Learned Additional Standing Counsel referring to the nature of allegation seeks accommodation to obtain the up-to-date instructions/Case Diary/Criminal Antecedent of the Petitioner for consideration of this Court.