TRINATH SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offence alleged is under Sec.20(b)(ii)(C) of the NDPS Act for alleged possession of contraband ganja weighing 60 kg.

(2.) Heard Mr. A.S. Paul, learned counsel for the Petitioner as well as Mr. K. Das, learned A.S.C. for the State-Opposite Party.

(3.) After hearing Mr. K. Das, learned Additional Standing Counsel for the State-Opposite Party, I am not inclined to release the Petitioner on bail keeping in view the embargo contained in Sec. 37(1)(b) of the NDPS Act. The prayer for bail is rejected.