RANJIT NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Jatni P.S. Case No.224 of 2020 corresponding to T.R. Case No.241 of 2022 pending in the Court of learned Sessions Judge -cum- Special Judge, Khurda for alleged commission of offences under Sec. 21(c)/25/29 of the N.D.P.S. Act.