ABHIMANYU Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a successive bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with T.R. Case No.105 of 2021 arising out of Bisam Katak P.S. Case No.127 of 2021 pending in the file of learned Additional Sessions Judge-cum-Special Judge, Gunupur, for commission of offences punishable under Sec. 20(b)(ii)(C) of NDPS Act, on the allegation of transporting 50Kgs of Contraband Ganja in a Honda City car along with another co-accused person.

(3.) Heard Mr. J.K. Panda, learned counsel for the petitioner and Mr. S.R. Roul, learned ASC in the present matter and perused the record.