CHANDRA SEKHAR CHAND Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. S.K. Padhy, learned counsel for the Petitioner and Mr. K.K. Das, learned Additional Standing Counsel for Opposite Party - State.

(3.) This order arises out of an application filed under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Chandra Sekhar Chand in connection with Ambabhona P.S. Case No.146 of 2019 corresponding to C.T. (Spl.) Case No.451 of 2019 pending in the file of learned Sessions Judge, Bargarh for alleged commission of offences under Ss. 20(b)(ii)(c) of NDPS Act for alleged possession of contraband Ganja weighing 21 kg. 80 grams.