MANORANJAN ROUT Vs. STATE OF ODISHA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent state.

(3.) The appellant is being prosecuted for the offence punishable under Ss. 20(b)(ii)(C), 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. A perusal of the impugned order shows that the learned Judge of the High Court concluded that the appellant was entitled to be enlarged on bail. However, he ended up granting interim bail for 45 days.