IRFAN KHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. A. Biswal on behalf of Mr. R.N. Biswal, learned counsel for the Petitioner and Ms. S. Mishra, learned Additional Standing Counsel.

(2.) Ms. Mishra submits on instruction that the mother of the Petitioner is a permanent resident of village- Jamuware, P.S.-Narayani, District " Bonda, Uttar Pradesh.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Irfan Khan in connection with Bhawanipatna P.S. Case No.72 of 2018 corresponding to C.T. Case No.2 of 2018 pending in the court of learned Additional Sessions Judge, Kalahandi, Bhawanipatna for alleged commission of offence under Sec. 20(b)(ii)(C) of the N.D.P.S. Act for alleged possession of contraband weighing 3856 kg. 745 grams.