JOHN NAYAK Vs. STATE OF ORISSA

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 2(a).C.C. Case No.50 of 2023 arising out of E.I. and E.B., Unit-I, Cuttack P.R. Case No.526 of 2022-23 pending in the file of learned Sessions Judge-cum-Special Judge, Cuttack, for commission of offences punishable under Ss. 20(b)(ii)(C) of NDPS Act, on the allegation of transporting 54Kgs of Contraband Ganja in a white color Hyundai Verna Car bearing Registration No.OD-05-AZ-3540.

(3.) In the course of hearing of the bail application, Mr. S.S. Ray-2, learned counsel for the petitioner submits that the petitioner is no way connected with the commission of crime and he may kindly be granted bail.