SUSHEET KUMAR KUJUR Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Pradhan, learned counsel for the petitioner and Mr. Tripathy, learned AGA for the State.

(2.) Instant petition under Sec. 439 Cr.P.C. is filed for release of the petitioner on bail in connection with T.R. No.117 of 2023 of the file of learned 1st Additional District and Sessions Judge, Sambalpur corresponding to P.R. No.71 of 2023-24 of Dhama Excise Station on the grounds stated therein.

(3.) Mr. Pradhan, learned counsel for the petitioner would submit that the petitioner was the driver of the vehicle from which the alleged recovery of contraband Ganja was made and seized thereafter. It is further submitted that another accused, who is in custody, was an occupant and in presence of both, the alleged recovery and seizure was accomplished. It is also submitted that the contraband substance was recovered from inside the vehicle and for its dickey with quantity of 54 Kgs of Ganja. It is informed to the Court by Mr. Pradhan that the final PR is already submitted in the meantime with the closure of investigation, hence, under the above circumstances, he should be allowed to go on bail.