KANHU BEHERA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The petitioner is the accused in connection with Bharatpur P.S. Case No.41 of 2024 corresponding to T.R. Case No.31 of 2024 for the offence under Sec. s- 20(b)(ii) B of the N.D.P.S. Act pending in the Court of the District and Sessions Judge, Khurda at Bhubaneswar.

(3.) The allegation against the petitioner is that on 22/1/2024, the I.I.C., Bharatpur P.S. received information that the petitioner along with another person were waiting near Barmunda Bus stand carrying 5 kg. 500 gms. of contraband ganja for transportation. The police proceeded to the spot and seized the said contraband ganja from their possession.