BHIM KUMAR Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is an application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with P.R. No.219 of 2022-23 of Sub-Inspector of Excise, District Mobile, Sambalpur corresponding to T.R. Case No.55 of 2023 pending in the file of learned District and Sessions Judge, (Special Court), Sambalpur for commission of offences punishable under Ss. 20(b)(ii)(C) of NDPS Act on the allegation of possessing and transporting 40 Kgs. of Contraband Ganja along with two co-accused persons in Coach No. B-1 of Ispat train.

(3.) Heard Mr. S. Panda, learned counsel for the petitioner and Mrs. S.R. Sahoo, learned ASC in the matter and perused the record.