SASHIBHUSSAN PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Petitioner, Sashibhusan Pradhan has prayed for his release on default bail under Sec. 36-A(4) of the N.D.P.S.Act read with Sec. 167(2) of the Cr.P.C.

(2.) The facts of the case are that the Petitioner is in custody in connection with T.R.Case No.43 of 2018 arising out of Jeyporoe Town Police Station Case No.208 dtd. 26/7/2018 for commission of offences under Ss. 20(b)(ii)(C)25//29 of the N.D.P.S.Act. As per the allegations, the Petitioner along with five other accused persons were found in possession of contraband ganja weighing K589.500 gms while transporting the same in a Mini Truck. By order dtd. 27/7/2018 of the learned Sessions Judge-cum-Special Judge, Koraput, Jeypore, he has been taken to custody on production by the police. The investigation continued and 180 days completed on 23/1/2019. Before the said date, on 21/1/2019 a petition was filed by the I.O. praying for extension of time for completion of investigation and the learned Sessions Judge-cum-Special Judge on the same day allowed the prayer of the I.O. The order dtd. 21/1/2019 reads as under:

(3.) Subsequently chargsheet was submitted on 7/2/2019 alleging commission of offence under Ss. 20(b)(ii)(C)/25 of the N.D.P.S.Act and cognizance of all such offences has been taken on the same day.