SUSHIL NAIK 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 Special 2(a) C.C. Case No.01 of 2023 arising out of PR No. 209 of 2022-23 pending in the file of learned Special-cum-Sessions Judge, Sonepur for commission of offences punishable under Ss. 20(b)(ii)(C) of NDPS Act, on the allegation of transporting 40 Kgs. of Contraband Ganja in a Maruti Suzuki Alto-800 car bearing No. OD-03-A-4466.

(3.) In the course of hearing of the bail application, Mr. S.S.Mohapatra, learned counsel for the petitioner submits that the petitioner having being detained in custody since 1/1/2023, but in the meanwhile P.R. has already been submitted in this case and the present petitioner being the driver of the vehicle was not having any knowledge of any transportation of Contraband Ganja in his car and whatever has been seized from the car has been loaded by the owner of the vehicle and the petitioner being an innocent driver, may kindly be granted bail.