(1.) The Petitioners, who are the accused for commission of offence under Sec. 20(b)(ii)(C) of the N.D.P.S. Act, have prayed for releasing them on default bail in terms of Sec. 36-A(4) of the N.D.P.S. Act read with Sec. 167(2) of the Cr.P.C.
(2.) The case of the Petitioners is that, on the allegation of transporting and possessing 52 kg 850 grams of contraband ganja, they were arrested and taken to custody on 18/7/2021 in connection with Nayagarh P.S. Case No.151 dtd. 18/7/2021 for commission of offence under Sec. 20(b)(ii)(C) of the N.D.P.S. Act. Pending investigation, they were remanded to custody on 18/7/2021 by order of the learned Sessions Judge-cum-Special Judge, Nayagarh in Spl. G.R. Case No.91 of 2021 and since then the Petitioners are inside custody. The investigation continued and 180 days completed on 13/1/2022.
(3.) The charge-sheet was submitted on 16/1/2022. But the date mentioned under the signature of the I.O. at the last page is dtd. 10/1/2022 though the date mentioned in the first page of the charge-sheet is 13/1/2022.