RAMLAGAN ROY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) This is an application under Sec. 439 Cr.P.C. filed by the Petitioners for bail in connection with Rengali P.S. Case No.07 of 2021, corresponding to T.R. Case No.01 of 2021, pending in the file of learned District and Sessions Judge, Sambalpur, for commission of alleged offences under Ss. 20(b)(ii)(C) of N.D.P.S. Act.

(3.) Heard learned counsel for both the parties. Perused the Case Diary.