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Judgment
8 paragraphs · 190 wordsV. Narasingh, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in connection with C.T Case No.26 of 2023 (NDPS), pending before the Court of the learned Special Judge, Phulbani, arising out of Phiringia P.S. Case No.22 of 2023 for alleged commission of offences under Sections 20(b)(ii)(C)/25/29 of the NDPS Act.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Special Judge, Phulbani, by order dated 02.05.2023 in the aforementioned case, the present BLAPL has been filed.
In view of the earlier order dated 10.04.2023 in BLAPL No.2547 of 2023, this Court is not inclined to entertain this BLAPL Signature Not Verifiedduring currency of investigation.
Leave is granted to the Petitioner to move before the learned Court in seisin on account of illness of his wife and in the event such an application is moved the same shall be considered on its own merit without being influenced by the earlier rejection or the order passed by this Court.
Accordingly, BLAPL and I.A for interim bail stand disposed of.
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