SUMAN KERKETTA Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. B.B. Routray, learned counsel for the Petitioner and Mr. K. Gaya, learned Additional Standing Counsel.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Suman Kerketta in connection with Bargarh Excise Station P.R. No.28 of 2021-22 corresponding to C.T. (Spl.) Case No.21 of 2021 pending in the court of learned Sessions Judge-cum-Special Judge, Bargarh for alleged commission of offence under Ss. 21(b) of NDPS Act for alleged possession of Eskuf cough syrup bottles containing 74 grams of Codeine.