NARAYAN SAHU Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Petitioner 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 Petitioner for regular bail in connection with Tangi P.S. Case No.845/2023, corresponding to T.R. Case No. 127 of 2023, pending in the Court of learned 1st Addl. Sessions Judge-cum-Spl. Judge, Under N.D.P.S. Act, Khurda for alleged commission of offence punishable under Ss. 20(b)(ii)(C)/29 of the N.D.P.S. Act.