PRASANTA DIGAL Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Petitioner and learned Additional Government Advocate 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 Bhanjanagar Excise Station, PR Case No. 139 / 2023-24 of dtd. 27/2/2024 corresponding to 2(a)CC Case No. 05 of 2024, pending in the Court of learned Addl. Sessions Judge, Bhanjanagar, Dist. Ganjam for alleged commission of offence punishable under Ss. 20 (b) II (B) of NDPS Act 1985.