TASLIMA BIBI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) This is a successive bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with 2(a) CC Case No. 23 of 2023 corresponding EI and EB, Unit-1, Cuttack P.R. Case No.472 of 2022-23 pending in the file of learned Sessions Judge-cum-Special Judge, Cuttack for commission of offences punishable under Ss. 20(b)(ii)(C) of the NDPS Act, on the allegation of transporting 50 Kgs. of Contraband Ganja in a Toyota Innova Car along with co-accused persons.

(3.) In addition to the certificate furnished in the bail application for bail being refused to the petitioner in BLAPL No. 3251 of 2023, the petitioner by filing an affidavit stated to be sworn in by the brother-in-law of the petitioner submits that no bail application of the present petitioner is pending before any other Court. The affidavit be kept on record.