GULI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The petitioner is an accused in connection with Chauliaganj P.S. Case No.13 of 2024 corresponding to Special G.R. Case No.02 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 Sessions Judge-cum- Special Judge, Cuttack.

(3.) The allegation against the petitioner is that on 13/1/2024 at about 7.12 A.M., the informant received information that one person who is coming from Kaliaboda side towards Chauliaganj is carrying contraband with him. The informant and other police staff proceeded to the spot to verify the veracity of the information and recovered 5 Kgs. 868 gms. Ganja.