SURAJ PRAKASH 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.26 of 2022(N), pending before the Court of the learned Sessions Judge-cum-Special Judge, Ganjam, arising out of GOLANTHARA P.S. CASE NO.108 OF 2022, for alleged commission of offences under Ss. -20(b)(ii)C of NDPS Act.

(3.) Learned counsel, on instruction, submits that except the present BLAPL, no other bail application of the Petitioners relating to the aforementioned P.S. Case is pending in any other Court.