AJAYA MOHAPATRA ALIAS MUNA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Panda, learned counsel for the Petitioners and Mr. Brahma, learned Addl. Standing Counsel.

(2.) The Petitioners are facing trial in connection with T.R No.50/83 of 2023 pending on the file of learned 2nd Addl. Sessions Judge, Puri (Baselisahi P.S. Case No.38 of 2023) for commission of the alleged offence under Sec. 21(C)/29 of the N.D.P.S Act.

(3.) This is an application for modification of the order dtd. 18/12/2024 by which the Petitioners were directed to be released on bail by this Court in BLAPL No.8883 of 2024 subject to verification of criminal antecedents, inter alia, stating that inadvertently the antecedents could not be brought to the notice of this Court while releasing on bail.