S.SIMA PATRA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is the second bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Cuttack P.R. Case No. 308/2023-24 corresponding to T.R. Case No. 474 of 2023 pending in the Court of learned 2nd Additional Sessions Judge, Bhubaneswar, Dist-Khurda for commission of offences punishable under Ss. 21(b) of the NDPS Act, on the allegation of possessing 212Grams of Heroine.

(3.) In the course of hearing of bail application, Mr.A.Mishra, learned counsel appearing for the petitioner by filing an affidavit stated to be sworn in by daughter of the petitioner, which is taken on record, submits that this is the second bail application of the petitioner and no bail application of the petitioner is pending before any other forum. In addition, Mr. Mishra submits that the petitioner renews his prayer for bail after consideration of charge and no criminal antecedent is available against her and therefore, the petitioner may kindly be granted bail.