BASUDEV MEHER Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 439 of the Cr.P.C. has been filed in connection with Kantabanji P.S. case No. 27 of 2024 corresponding to G.R. Case No. 07 of 2024 pending in the Court of the learned Additional Sessions Judge-cum- Special Judge, Kantabanji, registered under Sec. 20(b)(ii)(B) of the NDPS Act on the allegation that the petitioner was in possession of 11.500 kgs. of ganja without valid documents.

(2.) The prayer for bail of the petitioner has been rejected on 20/1/2024 passed by learned Additional Sessions Judge-cum-Special Judge, Kantabanji.

(3.) The earlier BLAPL No. 10841 of 2023 filed by the petitioner had been dismissed on 22/11/2023, granting liberty to the petitioner to move for bail afresh after completion of the investigation.