JOSEPH PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The Petitioner is an accused in connection with 2(a) C.C. Case No.107 of 2023(N), pending on the file of learned Sessions Judge-cum-Special Judge, Ganjam, Berhampur, arising out of P.R. Case No.181 of 2023-24 for commission of the alleged offence under Ss. 20(b)(ii)(c) of the NDPS Act for possessing contraband (Ganja) to the tune of 50 kgs.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Special Judge-cum-Sessions Judge, Ganjam, Berhampur by order dtd. 7/9/2023 in the aforementioned case, the present bail application has been filed.