RABINDRA PRADHANI 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 Baipariguda P.S. Case No. 60 of 2021 corresponding to T.R. Case No. 28 of 2021 pending in the Court of learned Additional Sessions Judge-cum-Special Judge, Jeypore, Dist-Koraput for commission of offences punishable Under Ss. 20(b)(ii)(C) of NDPS Act, on the allegation of transporting 187 Kgs and 100 Grams of Contraband Ganja by an Auto-Rickshaw.

(3.) Heard, Mr. S.K. Nayak, learned counsel for the Petitioner as well as Mr. S.R. Roul, learned ASC in the matter of the present bail application and perused the record. It appears from the rejection order passed by the learned trial Court that the only two Official witnesses are remaining for examination in the trial.