PRADIP PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a successive bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Sheragada P.S. Case No. 152 of 2022 corresponding to G.R. Case No. 08 of 2022 (N) pending in the file of learned Addl. Sessions Judge-cum-Special Judge, Aska, Ganjam for commission of offences punishable under Ss. 20(b)(ii)(C) of NDPS Act, on the allegation of possessing 1043 Kgs. of Contraband Ganja in two houses.

(3.) In the course of hearing of the bail application, learned counsel for the petitioner submits that although the petitioner was shown to have possessed commercial quantity of Contraband Ganja in two houses, but such houses do not belong to the petitioner and the petitioner, therefore, is clearly entitled to bail.