DAMU PUJARI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Since these two bail applications concerning Petitioners Damu Pujari, Mangala Gouda, Raghu Gouda and Butia Pangi arise out of one case record, the same are heard together and disposed of by this common order with the consent of the learned counsels for the parties.

(3.) These are bail applications U/S.439 of Cr.P.C. by the petitioners for grant of bail in connection with Orkel P.S. Case No.121 of 2022 arising out of Spl. G.R. Case No.104 of 2022 pending in the file of learned Sessions Judge-cum-Special Judge, Malkanagiri, for commission of offence punishable under Sec. 20(b)(ii)(C) of the NDPS Act, on the allegation of transporting a huge consignment of Contraband Ganja to the tune of 638 Kgs. 400 Grams along with seventeen co-accused persons by carrying on two containers attached with a cudgel each on their shoulder (Bhara in odia).