ASIM MALLIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Delay condoned.

(2.) The petitioner is an accused for the offences punishable under Ss. 20(b)(ii)(C) of the NDPS Act. The High Court, vide impugned order dtd. 6/9/2024, has granted interim bail to the petitioner. He has already undergone about 03 years in jail.

(3.) Considering the period of incarceration of the petitioner and the entire facts and circumstances of this case, we are of the opinion that a case of bail is made out for the petitioner and therefore, the prayer for bail is allowed.