RAUTA DIGAL Vs. STATE OF ODISHA

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.16 of 2023 pending on the file of the learned Special Judge-cum-Addl. Sessions Judge, Balliguda, arising out of P.R. No.70 of 2023-24 for commission of the offence under Sec. 20(b)(ii)(C) 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 Special Judge, Balliguda by order dtd. 15/5/2023, the present BLAPL has been filed.