BASANTA BARIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. S.R. Mohapatra, learned counsel for the Petitioner as well as Mr. K. Das, learned A.S.C. for the State-Opposite Party.

(2.) This is an application under Sec.439 Cr.P.C. for bail and the offence alleged is under Sec. 20(b)(ii)(C) of the NDPS Act for alleged possession of contraband ganja weighing 20 kg. 800 grams.

(3.) It is submitted on behalf of the Petitioner that he is inside custody since14.1.2020 and only five witnesses have been examined till date. It is further submitted that the Petitioner could not be released on interim bail pursuant to the order dtd. 5/12/2022 of this Court passed in BLAPL No.9166 of 2022 except for a period of seven days only due to some issues relating to surities.