RAHUL KUMAR VERMA 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.34 of 2022 (NDPS) arising out of Kesinga P.S. Case No.216 of 2022 pending in the file of learned Special Judge, Kalahandi for commission of offences punishable under Ss. 279/337/338 of IPC read with Sec. 20(b)(ii)(C) of NDPS Act, on the allegation of transporting 30 Kgs. of Contraband Ganja.

(3.) Mr.S.Das Mohapatra, learned counsel for the petitioner submits that although the petitioner has been detained in custody since 18/6/2022, but the trial is yet to commence and the materials on record do not disclose recovery of Contraband Ganja from the exclusive possession of the petitioner and the petitioner, therefore, may kindly be granted bail.