GANESH PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard Mr. S. Sourav, learned counsel for the Petitioner and Mr. K.K. Das, learned Additional Standing Counsel for Opposite Party - State.

(3.) This order arises out of an application filed under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Ganesh Pradhan @ Gani in connection with Sahidnagar P.S. Case No.315 of 2021 corresponding to T.R. Case No.349 of 2021 pending in the file of learned 5th Additional Sessions Judge, Bhubaneswar for alleged commission of offences under Ss. 21(c)/29 of the N.D.P.S. Act for alleged possession of contraband brown-sugar (heroin) weighing 260 grams.