SAMIM @ SAMIM BEGUM 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 Samim @ Samim Begum in connection with Bargarh Town P.S. Case No.280 of 2021 corresponding to C.T. (Spl.) Case No.30 of 2021 pending in the court of learned Sessions Judge, Bargarh for alleged commission of offence under Ss. 21(b) of NDPS Act, Sec. 274/275 of the Indian Penal Code and Sec. 13 of the Drugs and Cosmetics Act.