GAJANAN MEHER Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a bail application U/S.439 of Cr.P.C. by the Petitioner for grant of bail in connection with Junagarh Excise Station P.R. Case No. 82 of 2020-21 corresponding to C.T. Case No. 6 of 2020(NDPS) pending in the Court of learned Additional Sessions Judge-cum-Special Judge, Dharamgarh for commission of offences punishable Under Ss. 20(b)(ii)(C) of NDPS Act, on the allegation of possessing 182Kgs of Contraband Ganja in his house.

(3.) Heard, Mr. M.K. Chand, learned counsel for the Petitioner as well as Mr. R.B. Mishra, learned AGA in the matter of the present bail application and perused the record.