AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 174 wordsV. Narasingh, J
Heard the learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in connection with 2(a)CC Case No.09 of 2023 pending on the file of learned Addl. Sessions Judge-cum-Special Judge, Bhanjanagar, arising out of Berhampur P.R. No.1007/2022-23for commission of offence alleged under Sections-20(b)(ii)(C) of NDPS Act.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Spl. Judge, Bhanjanagar by order dated 01.02.2024 in the aforementioned case, the present BLAPL has been filed.
Perused the report submitted by the learned Addl. District & Sessions Judge-cum-Spl. Judge, Bhanjanagar indicating that one out of three witnesses have already been examined and the case is posted to 06.05.2024 for adduce further evidence.
List this matter on 15.05.2024.
Registry is requested to call for a report from the learned Court in seisin regarding further progress in trial and the statement of the witnesses examined till the date of submission of the report be transmitted to this Court..
....……………………………