ROUF MOHAMMAD 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.346 of 2022 pending on the file of learned District and Sessions Judge, Khurda at Bhubaneswar arising out of Khandagiri P.S. Case No.458 of 2022 for commission of the alleged offence under Ss. 20(b)((ii)(C) of the NDPS Act.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned 2nd Additional Sessions Judge, BBSR by order dtd. 17/3/2023 in the aforementioned case, the present bail application has been filed.