SANTOSH BEHERA 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 Kharavelnagar P.S. Case No. 199 of 2023 corresponding to T.R.Case No. 239 of 2023 pending in the file of learned District and Sessions Judge, Khurda at Bhubaneswar, for commission of offence punishable under Sec. 21(b) of NDPS Act, on the allegation of possessing 6 Grams of brown sugar.

(3.) Heard Mr. D.K. Rath, learned counsel for the Petitioner as well as Mr. P.K. Maharaj, learned ASC in the matter of the present bail application.