BLAPL/1732/2020
2021 Latest Caselaw 4864 Ori

                                    BLAPL No.1732 of 2020




    03. 08.04.2021           This matter is taken up through video conferencing mode.
                             This is the second journey of the Petitioner, who is in custody
                     in connection with 2(a) CC Case No.13 of 2018(N) pending on the
                     file of learned Additional Sessions Judge-cum-Special Judge,
                     Khalikote, Ganjam, running for the alleged commission of offence
                     under section 20(b)(ii)(C) of the NDPS Act, in filing this
                     application under section 439, Cr.P.C., has prayed for his release on
                     bail.
                             Heard learned counsel for the Petitioner and learned State
                     Counsel.
                             Considering the submissions made and on going through the
                     earlier order dated 20.08.2019 passed by this Court in BLAPL
                     No.3681 of 2019 as well as the materials on record as placed,
                     finding no such change in the circumstances; I am not inclined to
                     reconsider the prayer for grant of bail to the Petitioner.
\                            The BLAPL is dismissed accordingly.
                             As the restrictions due to the COVID-19 situation are
                     continuing, learned counsel for the parties may utilize a soft copy of
                     this order/judgment available in the High Court's website or print
                     out thereof at par with certified copy in the manner prescribed, vide
                     Court's Notice No.4587 dated 25th March, 2020.

                                                .......................
                                                  D. Dash,J.

Basu