DIPAK KUMAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is an accused in connection with G.R. Case No.158 of 2022, pending in the file of learned Special Judge, Puri, arising out of Puri GRPS Case No.116 of 2022 for alleged commission of offences under Ss. 20(b)(ii)(c) of the NDPS Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Special Judge, Puri by order dtd. 8/5/2023 in the aforementioned case, the present BLAPL has been filed.