PANCHANAN SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid mode.

(2.) Heard learned counsel appearing for the Petitioner and learned Additional Government Advocate appearing for the State-Opposite Party. Perused the materials placed before this Court.

(3.) The present bail application under Sec. 439 of Cr.P.C. has been filed by the Petitioner for regular bail relating to Manamunda P.S. Case No.94 of 2023, corresponding to Special (NDPS) Case No.111 of 2023, pending before the learned Additional Sessions Judge-cum-Special Judge, Kantamal, for alleged commission of offence punishable under Ss. 20(b)(ii)(C), 29 of NDPS Act.