MAKASUDAN PODAR Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioner as well as learned Additional Standing Counsel for the State. Perused the records.

(3.) This is an application under Sec. 439 of the Code of Criminal Procedure filed by the Petitioner for bail in connection with P.R. No.233/2023-24 corresponding to 2(a)C.C. Case No.116 of 2023 pending in the Court of the learned Sessions Judge-cum-Special Judge, Cuttack for alleged commission of offence under Ss. 20(b)(ii)/C of the N.D.P.S. Act.