DEBASIS DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is an application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with 2(a) CC Case No. 100 of 2022 arising out of EI&EB Unit-2 Excise PR Case No. 520 of 2022 pending in the file of learned 3rd Additional Sessions Judge, Cuttack for commission of offences punishable under Sec. 21(b) of NDPS Act, on the allegation of possessing 210 grams of Heroin.

(3.) Mr.S.Mitra, learned counsel for the petitioner submits that the petitioner is the first time offender and he has already been detained in custody for near about six months and the petitioner, therefore, may kindly be granted bail.