MANIKA TANGUL Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The Petitioner is accused in connection with 2(a)CC Case No.26 of 2023 pending on the file of the learned Sessions Judge-cum-Special Judge, Malkangiri for commission of the offence under Sec. 20(b)(ii)(C)/27-A of the N.D.P.S Act.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C. by the learned Sessions Judge-cum-Special Judge, Malkangiri by order dtd. 5/4/2023, the present BLAPL has been filed.