KRISHNA KUMAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with 2(a)C.C. No.05 of 2021(N), arising out of P.R. No.177/2020-21 dtd. 30/1/2021 for the offence punishable under Sec. 20(b)(ii)(C) of the N.D.P.S. Act pending in the Court of learned 3rd Additional Sessions Judge, Berhampur, Ganjam.

(3.) When the matter was taken up on 6/2/2023, learned counsel for the State sought time to verify whether the address furnished by the petitioner in the cause title of the bail application is authentic or not, as the petitioner is said to be a native of district Hathras in the State of Uttar Pradesh. On such submission, the Superintendent of Police, Ganjam was directed to make necessary communication to the Superintendent of Police, Hathras in the State of Uttar Pradesh and report to this Court by the next date.