NETRANANDA MANAHIRA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. P. Mohanty, learned counsel for the Petitioner and Mr.K.K. Das, learned Additional Standing Counsel for Opposite Party -State.

(3.) This order arises out of an application filed under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Netrananda Manahira in connection with Baunsuni P.S. Case No.151 of 2019 corresponding to Special Case (NDPS) No.40 of 2021 pending in the court of learned Sessions Judge-cum-Special Judge, Boudh for alleged commission of offence under Sec. 20(b)(ii)(C) of the N.D.P.S. Act for alleged possession of contraband ganja weighing about 84 kg.700 grams.