LOKANATHA SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) This petition has been filed under Section 439, Cr. P.C. in connection with T.R. Case No.34 of 2013 corresponding to C.T. Case No.380 of 2013 arising out of Kundheigola P.S. Case No.53 of 2013 now pending in the file of learned Additional District and Sessions Judge-cum-Special Court, Deogarh.

(2.) The petitioners are alleged to have committed offence punishable under Section 20(b) (ii) (C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "NDPS Act, 1985")

(3.) Prosecution story is that all the four petitioners were carrying 21.150 Kgs. of Ganja in one gunny bag on 20.07.2013 by a Cement Colour (Bolero) Car which was intercepted by the S.I. of Police, Kundheigola Police Station, while he was on patrolling duty. It is further stated that all the petitioners have admitted that they had been doing business in purchasing and selling of ganja regularly.