BHIMA KHILO Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. A. Biswal, learned counsel for the Petitioner and Mr. S.S. Mohapatra, learned Additional Standing Counsel.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Bhima Khilo in connection with Semiliguda P.S. Case No.2 of 2021 corresponding to T.R. Case No.1 of 2021 pending in the court of learned Additional Sessions Judge-cum-Special Judge, Koraput for alleged commission of offence under Sec. 20(b)(ii)(C)/29 of the NDPS Act.