UTKAL BEHERA 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 2(a)CC Case No. 13 of 2023 corresponding to Balliguda Excise P.R. No. 13/2023-24 pending in the file of learned Special Judge-cum-Additional Sessions Judge, Balliguda for commission of offence punishable Under Sec. 20(b)(ii)(B) of the NDPS Act, on the allegation of possessing 18Kgs of Contraband Ganja.

(3.) Heard Mr. S. Dwibedi as well as Mr. P. Tripathy, learned ASC in the matter of the present bail application.