TOFAN BADHEI 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 Special G.R. Case No.17 of 2023 arising out of Bolangir Town P.S. Case No.120 of 2023 pending in the file of learned District and Sessions Judge, Bolangir, for commission of offences punishable under Ss. 21(C)/29 of NDPS Act read with Sec. 25 of Arms Act, on the allegation of possessing and transporting huge consignment of ESKUF Cough Syrup each containing 100ml. @ 2.59 grams of codeine phosphate per bottle with a total amount of 2.592Kgs. of Contraband Codeine Phosphate.

(3.) Heard Mr. S.D. Das, learned Senior Counsel for the petitioner and Mr. S.R. Roul, learned ASC in the matter and perused the record. Mr. S.D. Das, learned Senior Counsel for the petitioner by filing an affidavit stated to be sworn in by the wife of the petitioner submits that the petitioner has no similar type of criminal antecedents. The affidavit be kept on record.