ABHAYA SAHU 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 petitioners for grant of bail in connection with Special G.R. Case No.17 of 2023 arising out of Balangir Town P.S. Case No.120 of 2023 pending in the file of learned District Judge-cum-Special Judge, Balangir for commission of offences punishable under Ss. 21(c) & 29 of N.D.P.S. Act on the allegation of supplying huge consignment of ESKUF Cough Syrup each containing 100 ml. @ 2.59 grams of codeine phosphate per bottle with a total of 2.592 Kgs. of contraband codeine phosphate.

(3.) In the course of hearing of bail application, Mr. U.R.Jena, learned counsel for the petitioners submits that the present petitioners are no way connected with the commission of the crime and they were not found with conscious possession of any contraband article. It is further submitted that not a single Cough Syrup bottle was recovered from the possession of the petitioners. On these grounds, learned counsel for the petitioners prays to grant them bail.