Rameswar Khora @ Sahil vs State Of Odisha

V. Narasingh, J

Heard learned counsel for the Petitioner and learned counsel for the State.

The Petitioner is an accused in connection with T.R. Case No.54 of 2023 pending on the file of learned Additional Sessions Judge-cum-Special Judge, Koraput, arising out of Machhakund P.S. Case No.56 of 2023 for commission of offence alleged under Sections 20(b)(ii)(C)/29 of the NDPS Act.

Learned counsel, on instruction, submits that except the present BLAPL, no other bail application of the Petitioner relating to the aforementioned P.S. case is pending in any other Court.

Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Special Judge, Koraput by order dated 07.03.2024 in the aforementioned case, the present BLAPL has been filed.

It is submitted by the learned counsel that the Petitioner is in custody since 27.04.2023 on the allegation of possessing contraband (ganja) to the tune of 96 kgs 800 grams along with co-accused.

Learned counsel for the State opposes the prayer for bail.

The earlier bail application of the Petitioner on merit was rejected by this Court by order dated 05.03.2024 in BLAPL No.13566 of 2023.

Since there is no change in circumstance, this Court is not inclined to entertain this bail application at this stage.

Liberty is granted to the Petitioner to renew his prayer before the learned Court in seisin at a later stage.

Accordingly, the BLAPL stands disposed of.

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