PRITAM NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard Mr. A.P. Bose, learned counsel for the Petitioner and Mr. K.K. Das, learned Additional Standing Counsel.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Pritam Nayak in connection with Mohana P.S. Case No.76 of 2019 corresponding to G.R. Case No.36 of 2019 pending in the court of learned Special Judge-cum-Additional Sessions Judge, Gajapati, Paralakhemundi for alleged commission of offences under Sec. 20(b)(ii)(C)/25/29 of N.D.P.S. Act for alleged possession of contraband ganja weighing about 77 kg. 400 grams.