SANTOSH KHEMUNDU 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.54 of 2022, pending in the Court of the learned Additional Sessions Judge-Special Judge, Koraput, arising out of Machhakund P.S. Case No.48 of 2022, for commission of alleged offences under Sec. 20(b)(ii)(C) of NDPS Act for possessing 106Kgs 900gms (Ganja).

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge-Special Judge, Koraput by order dtd. 13/1/2023 in the aforementioned case, the present BLAPL has been filed.