RAGHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Heard Mr. S. Manohar, learned counsel appearing for the Petitioner and Mr. P.C. Das, learned counsel appearing for the State. Perused the F.I.R., case diary, statement of the witnesses and other relevant documents placed before this Court for consideration.

(3.) The present bail application has been filed by the accusedpetitioner under Sec. 439, Cr.P.C. for his release on regular bail in connection with Mathili P.S. Case No.42 of 2021 dtd. 7/3/2021 corresponding to Special G.R. Case No.36 of 2021 pending in the court of leaned Sessions Judge-cum-Special Judge, Malkangiri for commission of offence punishable under Sec. 20(b)(ii)(C) of the N.D.P.S. Act.