GOPAL PALASI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. R.N. Biswal, learned counsel for the Petitioner and Mrs. S. Pattnaik, learned Additional Government Advocate.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Gopal Palasi @ Polasi in connection with Nandapur P.S. Case No.30 of 2019, corresponding to T.R. Case No.11 of 2019 pending in the court of learned Additional Sessions Judge-cum-Special Judge, Koraput for alleged commission of offence under Sec. 20(b)(ii)(C)/25/29 of the N.D.P.S. Act for alleged possession of contraband weighing about 320 Kg.