RAVI Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) This is a successive bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Special Task Force, Bhubaneswar P.S. Case No.09 of 2022 corresponding to T.R. Case No.138 of 2022 pending in the file of learned 5th Additional District and Sessions Judge, Bhubaneswar for commission of offence punishable for commission of offence punishable under Ss. 21(c)/29 of the NDPS Act, on the allegation of possessing 202 Grams of Cocaine along with co-accused persons.

(3.) Heard, Mr. M.K. Chand, learned counsel for the petitioner and Mr. S.R. Roul, learned ASC in the matter and perused the record.