MANOJ ROUT Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) This is an application for bail under section 439 of Cr.P.C. in connection with E.I. and E.B. Unit-II Cuttack P.R. No. 25 of 2020-2021 corresponding to 2(a) C.C. Case No. 12 of 2020 pending in the file of learned Sessions Judge -cum- Special Judge, Cuttack for alleged commission of offence under section 20(b)(ii)(C) of the N.D.P.S. Act.