BUDU PATIKA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. D.D. Nayak, learned senior counsel for the Petitioner and Mr. B. Panigrahi, learned Additional Standing Counsel.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Budu Patika in connection with Gudari P.S. Case No.78 of 2019 corresponding to T.R. Case No.1 of 2019 pending in the court of learned Additional Sessions Judge-cum-Special Judge, Gunupur for alleged commission of offence under Sec. 20(b)(ii)(C) of the N.D.P.S. Act for alleged possession of contraband ganja weighing about 224 kg. 350 grams.