SHYAMAGHANA BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and the State.

(2.) This is an application for bail U/s.439 Cr.P.C. filed by the Petitioner in apprehension of arrest for his alleged involvement in the offences U/s. 20(b)(ii)(B) of NDPS Act in connection with 2(a)CC Case No.15 of 2023 arising out of P.R Case No. 10 of 2023 pending in the court of learned Additional. District and Sessions Judge, Kantamal. Boudh.

(3.) It is submitted by learned counsel for the Petitioner that the Petitioner is involved in alleged possession of 15 K.G of Ganja. According to learned counsel for the Petitioner he was arrested and forwarded to the Court on 26/4/2023 and has been in the custody since then. The Ganja alleged seized from the possession of the Petitioner is more than the small court but less than the commercial quantity.