NARESH DIGAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Video Conferencing.

(2.) Heard Mr. Saktidhar Das, learned Senior Advocate appearing for the petitioner and Mr. Deepak Ranjan Parida, learned counsel for the State.

(3.) This is an application for bail under section 439 of Cr.P.C. in connection with K. Nuagaon P.S. Case No.30 of 2020 corresponding to C.T. Case No.25 of 2020 pending in the Court of learned Special Judge -cum- Addl. Sessions Judge, Balliguda for alleged commission of offences under sections 20(b)(ii)(C), 25, 27-A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereafter *N.D.P.S. Act').