PRAKASH KUMAR SWAIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up through Hybrid mode.

(2.) Heard Mr.Dwibedi, learned counsel for the Petitioner and Mr.Das, learned Additional Standing Counsel for the State.

(3.) This is an application under Sec. 439 Cr.P.C. and the offences alleged are under Ss. 20(b)(ii)(C)/29 of the N.D.P.S. Act for alleged possession of contraband ganja weighing 57Kg. 600 grams.