SANDEEP KUMAR SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) The matter is taken up through video conferencing mode.

(2.) Heard Mr. A. Das, learned counsel for the Petitioner and Mr. S.K. Mishra, learned Additional Standing Counsel for the State.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Sandeep Kumar Swain @ Bapuni in connection with Dhenkanal Town P.S. Case No.485 of 2021 corresponding to C.T. (Spl.) NDPS Case No.14 of 2021 pending in the court of learned Judge, Special Court, Dhenkanal for alleged commission of offence under Ss. 21(b)/27-A/29 of NDPS Act for alleged possession of 27 grams of brown sugar (heroin).