CHAKRADHAR PATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The matter is taken up through video conferencing mode.

(2.) Heard Mr. P.S. Nayak, learned counsel for the Petitioners and Mr. A. Pradhan, learned Additional Standing Counsel for the State.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioners Chakradhar Patra and Silu @ Rajendra Baral in connection with Dhenkanal Town P.S. Case No.485 of 2021 corresponding to C.T. (Spl.) (NDPS) Case No.14 of 2021 pending in the court of learned Judge, Special Court, Dhenkanal for alleged commission of offence under Sec. 21(b) of NDPS Act for alleged possession of brown sugar (heroin) weighing about 27 grams.