BHASKAR SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Siva Sankar Chaini, learned counsel for the petitioner and the learned counsel for the State.

(2.) This is an application under Section 439, Cr.P.C. in connection with Banogochha P.S. Case No. 09 of 2017 corresponding to G.R. Case No. 15 of 2017 pending in the Court of learned Special Judge, Nayagarh for offence punishable under Sections 20(b)(ii)(B) of the N.D.P.S. Act.

(3.) The petitioner moved an application for bail before the Court of learned Special Judge, Nayagarh which was rejected on 15.02017.