DILLIP SWAIN@DILU Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State.

(2.) IT appears that the petitioner in this case being in custody in G.R. Case No. 781 of 2013 arising out of Bolangir Town P.S. Case 296 of 2013 pending in the court of learned Sessions Judge -cum -Special Judge, Bolangir has come to this Court for his release on bail. The offence alleged against the petitioner is punishable under Sections 20(b)(ii)(c) of the NDPS Act and Section 179 of the M.V. Act.

(3.) THE materials available on record would go to show that one Sitaram Majhi proceeding with a Honda City car procured contraband Ganja from Malkangiri and carrying the same in the said car in order to dispose of the same in the State of Chhatisgarh was apprehended by the Bolangir police. It is stated that at that time the petitioner and others were in another vehicle escorting the aforesaid Honda car.