DOLAMANI BAGARTI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical Mode).

(2.) This is an application for bail under sec. 439 of Cr.P.C. in connection with Special Case (NDPS) No. 20 of 2018 arising out of Kantamal P.S. Case No.108 of 2017 pending in the Court of learned Sessions Judge "cum- Special Judge, Boudh for alleged commission of offence under sec. 20(b)(ii)(C) of the N.D.P.S. Act.

(3.) The petitioner moved an application for bail before the Court of learned Special Judge, Boudh, which was rejected on 10/11/2021.