PADIA MADKAMI 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 Motu P.S. Case No. 48 of 2023, corresponding to G.R. Case No.106 of 2023 pending in the file of learned Sessions Judge-cum-Special Judge, Malkangiri, for commission of offences punishable under Sec. 20(b)(ii)(C) of the NDPS Act, on the allegation of transporting 21 Kgs. 100 Grams of Contraband Ganja. The petitioner renews his prayer for bail after submission of charge sheet.

(3.) Heard, learned counsel for the petitioner and Mrs. S.R. Sahoo, learned ASC in the matter and perused the record.