SIMANCHAL GOUDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner is an accused in connection with Badagada P.S. Case No.686 of 2023 corresponding to T.R. Case No.637 of 2024 for the offences under Ss. 20(b) (ii)(C) and 29 of the N.D.P.S. Act pending in the Court of learned Sessions Judge, Khurda.

(2.) The allegation as per the F.I.R. is that on 5/12/2023 while the informant and her team were performing the night patrolling duty in Badagada area, they received credible information that the accused persons are transporting ganja in a motor cycle from Puri bypass to Chilipokhari. To verify the genuineness of the information, the informant and her team proceeded to the spot, detained the accused persons and recovered 23.070 Kgs of contraband ganja from their possession. Hence, they were arrested.

(3.) The petitioner had approached the learned Special Judge, Khurda at Bhubaneswar praying for grant of bail. The learned Court below vide its order dtd. 6/2/2024 has rejected the bail application of the petitioner. Being aggrieved, the petitioner has filed the present petition under Sec. 439 Cr.P.C. praying for enlargement on bail.