KALIA Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. P.R. Singh, 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 Kalia @ Bishnu Charan Sahu @ Sahoo in connection with Dhenkanal Town P.S. Case No.474 of 2021 corresponding to C.T. (Spl.) NDPS Case No.13 of 2021 pending in the court of learned Judge, Special Court, Dhenkanal for alleged commission of offence under Ss. 21(b)/27 of the NDPS Act for alleged possession of brown sugar (heroin) weighing 5.510 grams.