NAJIM MALIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Pursuant to an order passed by this Court on 11/2/2026, the concerned police officer namely Rameswar Padhan at present DSP, Bargarh filed an affidavit tendering apology by expressing regret for the language used in the written instruction provided by him. In paragraphs-7 and 8 of the affidavit, he has inter-alia stated as under:-

(2.) In view of the aforesaid facts and taking into consideration the personal appearance of the concerned police officer through virtual mode and tendering unqualified apology for the same, the appearance of the concerned police officer namely Rameswar Padhan stands dispensed with and he is, hereby, advised to remain careful in future not to repeat the same again in the matters of the Court.

(3.) This BLAPL is an application U/S.483 of BNSS by the petitioner for grant of bail in connection with Podia PS Case No.10 of 2025 corresponding to Special GR Case No.22 of 2025 pending in the file of learned Sessions Judge-cum-Special Judge, Malkangiri, for commission of offences punishable U/Ss.20(b)(ii)(C) & 29 of NDPS Act.