RAOSENARA BIBI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned ASC for the State.

(2.) Instant petition under Sec. 439 Cr.P.C. is filed for grant of bail to the petitioner in connection with Gopalpur Excise station, Balasore P.R. No. 106 of 2023-24 corresponding to Special Case No. 270 of 2023 pending in the court of learned Sessions Judge-cum-Special Judge, Balasore on the grounds stated therein.

(3.) Learned counsel for the petitioner submits that the petitioner is in custody on account of recovery of 15 Kgs. of contraband Ganja from her which is less than commercial quantity and hence, should be released on bail.