AKASH KHARA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Orkel P.S. Case No.49 of 2020 corresponding to T.R. Case No.45 of 2020 pending in the Court of learned Additional Sessions Judge -cum- Special Judge, Malkangiri for alleged commission of offence under Sec. 20(b)(ii)(C) of the N.D.P.S. Act.