GUDDU YADAV Vs. STATE OF ORISSA

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 Ulunda P.S. Case No. 07 of 2023 corresponding to Special G.R. Case No.01 of 2023 pending in the file of learned Sessions Judge-cum-Special Judge, Sonepur, Dist-Subarnapur, for commission of offence punishable under Sec. 20(b)(ii)(C) of NDPS Act, on the allegation of possessing 20Kgs 600 Grams of Contraband Ganja.

(3.) Heard Mr. D.R. Mishra, learned counsel for the petitioner and Mr. S.R. Roul, learned ASC in the present matter and perused the record.