RAJESH MAHARANA 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 T.R Case No.43 of 2023, pending before the Court of the learned Addl. Sessions Judge-cum-Special Judge, under N.D.P.S. Act, Khorda, arising out of Khordha P.R. Case No.02 of 2023 for alleged commission of offences under Ss. 21(b) of the NDPS Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Spl. Judge under NDPS Act, Khurda by order dtd. 25/4/2023 in the aforementioned case, the present BLAPL has been filed.