BIJAYA KUMAR Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with 2(a)CC Case No.09 of 2021 arising out of P.R. No.50 of 2021-22 pending in the file of learned Sessions Judge-cum-Special Judge, Sonepur, for commission of offences punishable Under Sec. 20(b)(ii)(C) of NDPS Act, on the allegation of transporting 100 Kgs of Contraband Ganja in a Tata Safari bearing Registration No. CG-04-HB-6679.

(3.) Heard Mr. D.R. Mishra, learned counsel for the Petitioner as well as Mrs. S.R. Sahoo, learned A.S.C. in the present matter and perused the record.