UNUS MEHEBUB SHAIKH 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 2(a)CC Case No.86 of 2022 (N) arising out of P.R. No.574 of 2022-2023 pending in the file of learned Special Judge, Ganjam, for commission of offences punishable Under Sec. 20(b)(ii)(C) in contravention of Sec. -8 of NDPS Act, on the allegation of transporting 120 Kgs of Contraband Ganja in a Tata Safari MH-12-GR-8990.

(3.) Heard Mr. S.K. Nath, learned counsel for the Petitioner as well as Mr. S.S. Pradhan, learned A.G.A. in the matter of the present bail application.