(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Titilagarh Excise Police in P.R. No. 38/2023-24 corresponding to 2(a) CC 04 of 2023 pending in the Court of learned Additional Sessions Judge-cum-Special Judge, Titilagarh for commission of offences punishable under Sec. 20(b)(ii)(C) of the NDPS Act, on the allegation of possessing 6.3 quintals of Contraband Ganja in his core house.
(3.) Heard Mr.S.Palit, learned Senior Counsel for the petitioner and Mr.S.S.Kanungo, learned AGA in the matter and perused the record.