RAMA MUDULI Vs. STATE OF OR ISSA

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. 61 of 2022, pending in the Court of learned Addl. Sessions Judge-cun-Special Judge, Koraput, for alleged commission of offences under Ss. 20(b)(ii)(c)/ 29 of NDPS Act for possessing 5185 Kgs and 300 grams of ganja.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C. by the learned Additional Sessions Judge-cum-Special Judge, Koraput by order dtd. 19/12/2022 in the aforementioned case, the present BLAPL has been filed.