KAMALA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offence alleged is under Sec.20(b)(ii)(C) of the NDPS Act for alleged possession of contraband ganja weighing 26.8 kg.

(2.) Heard Mr. S.S. Ray-2, learned counsel for the Petitioner as well as Mr. B. Panigrahi, learned A.S.C. for the State-Opposite Party. Learned counsel for the Petitioner is permitted to correct the case number in the cause title in Court.

(3.) After hearing Mr. B. Panigrahi, learned Additional Standing Counsel for the State-Opposite Party, I am not inclined to release the Petitioner on bail keeping in view the embargo contained in Sec. 37(1)(b) of the NDPS Act. The prayer for bail is rejected.