RANA MUNA DORA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a successive application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Special Task Force P.S. Case No.13 of 2022 pending in the file of learned Special Judge, Bhubaneswar, for commission of offences punishable under Ss. 20(b)(ii)(C)/29 of NDPS Act, on the allegation of facilitating the co-accused for transporting 1010Kgs of Contraband Ganja.

(3.) Mr. D.K. Sahoo, learned counsel for the petitioner submits that the petitioner is an innocent person and he has not committed any offence, but he has been falsely implicated in this case. It is further submitted that the petitioner was neither apprehended from the spot nor was found in possession of any Contraband Ganja and thereby, the petitioner's implication being on the basis of the inadmissible materials, he may kindly be granted bail.