RANJIT HALDER Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) This is an application under Sec. -439 Cr.P.C.

(2.) The petitioners are accused in connection with NCB Crime No.02/ NCB/BBSR/2024 arising out of G.R. (Spl.) No.07 of 2024 for the offences under Sec. s-20(b)(ii) C/28/29 of the N.D.P.S. Act pending in the Court of the learned Sessions Judge-cum-Special Judge, Cuttack.

(3.) The allegation against the petitioners is that on 25/1/2024 at about 3 PM, the informant got information about carrying of ganja by the petitioners from Cuttack to West Bengal by bus. The petitioners were apprehended by the police and 21 kgs. 100 gms. of ganja were seized from them.