PURANJANA GOMANGO 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 Adava P.S. Case No. 44 of 2022 corresponding to G.R. Case No. 34 of 2022 pending in the Court of learned Sessions Judge-cum-Special Judge, Gajapati at Paralakhemundi for commission of offences punishable Under Ss. 20(b)(ii)(C) of NDPS Act, on the allegation of transporting 289 Kgs and 600 Grams of Contraband Ganja.

(3.) Dr. B.K. Mishra, learned counsel for the Petitioner submits that although the trial has commenced, but it is yet to be established that the Contraband Ganja was in fact possessed by the petitioner and so far as the recovery of Contraband Ganja from the under constructed house, it neither belonged to the petitioner nor was the petitioner found in any way possessing the Contraband Ganja and therefore, the petitioner may kindly be granted bail.