UMESH CHOUHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

(2.) The Petitioner, who is in custody in connection with Brajarajnagar P.S. Case No.182 of 2025 corresponding to C.T (Special) Case No.31 of 2025, pending in the Court of learned Sessions Judge-cum-Special Judge, Jharsuguda and registered for the alleged commission of offences under Sec. 21(b)/29 of NDPS Act, has filed this petition seeking release on interim bail.

(3.) Learned counsel for the Petitioner submits that the Petitioner is suffering from peptic ulcer and he needs treatment. The Petitioner being in custody since 9/8/2025, has not received proper treatment for which his health condition has deteriorated like anything. He further submits that the co-accused persons who are similarly situated with the petitioner have been released on bail by order of this Court vide BLAPL Nos.9362, 9346 and 9905 of 2025. He, therefore, prays that the Petitioner may be released on interim bail for his medical treatment by arranging funds as also to take care of his family members.