MAFUZA BIBI 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 Badambadi P.S. Case No.232 of 2022 arising out of G.R. Case No.22 of 2022 pending in the file of learned Sessions Judge-cum-Special Judge, Cuttack, for commission of offence punishable under Ss. 20(b)(ii)(C) of NDPS Act, on the allegation of jointly possessing 61.5Kgs of Contraband Ganja along with three co-accused persons.

(3.) In the course of hearing of the bail application, Mr. S.K. Parida, learned counsel for the petitioner while not pressing the present bail application, prays to grant interim bail to the petitioner by taking into consideration her status as a lady and detention in custody.