ARIF Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Petitioners and learned Additional Standing Counsel 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 Petitioners for regular bail relating to Rayagada GRPS Case No.23 of 2024, corresponding to T.R. Case No.16 of 2024, pending before the learned Special Judge, Rayagada, for alleged commission of offence punishable under Sec. 20(b)(ii)(C) of NDPS Act.