SANJEET KUMAR SINGH Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. A.R. Panda, learned counsel for the Petitioner and Mr. B. Panigrahi, learned Additional Standing Counsel.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Sanjeet Kumar Singh in connection with Koraput G.R.P.S. Case No.9 of 2021 corresponding to T.R. Case No.76 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) of the N.D.P.S. Act for alleged possession of contraband ganja weighing about 23 kg. 100 grams.