RUNIMA DIGAL 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 C.T. Case No.35 of 2023 arising out of Khajuripada P.S. Case No.22 of 2023 pending in the file of learned Special Judge, Phulbani, for commission of offences punishable under Ss. 20(b)(ii)(C)/25 of NDPS Act, on the allegation of transporting 29Kgs of Contraband Ganja in a Bus along with other co-accused persons.

(3.) In the course of hearing of the bail application, Mr. A.S. Paul, learned counsel for the Petitioner submits that the Petitioner is a lady and even for a moment if the allegations are taken into consideration, no offence U/S. 20(b)(ii)(C) is made out against the Petitioner since only 10Kgs of Contraband Ganja was recovered from the Petitioner. On these submissions, Mr. A.S. Paul, learned counsel prays to grant bail to the Petitioner.