JYOTSHNA DAS Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is an application for bail U/s.439 Cr.P.C. filed by the Petitioner for her alleged involvement in the offences U/s. 21(b) NDPS Act in connection with Special Case No.117 2023 arising out of Gopalpur Excise Station P.R No. 15 of 2023-24 pending in the court of learned Sessions-Cum-Special Judge, Balasore.

(3.) Perusal of the FIR reveals that on 26/4/2023 the Petitioner was apprehended by the OIC of Gopalpur Excise Station, Balasore and 150 grams of the brown sugar (Heroine) was seized from the plastic container which she was carrying in her right hand.