LAWS(ORI)-2024-4-4

SANJAYA KUMAR NAYAK Vs. STATE OF ODISHA

Decided On April 08, 2024
Sanjaya Kumar Nayak Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel appearing for the Petitioner and learned Additional Government Advocate appearing for the State-Opposite Party. Perused the materials placed before this Court.

(3.) The present bail application under Sec. 439 of Cr.P.C. has been filed by the Petitioner for regular bail in connection with T.R. No. 32/2024, arising out of El and EB, Unit-I, Cuttack vide P.R. No. 545 of 2023-24, pending in the Court of learned District and Sessions Judge, Khordha at Bhubaneswar for alleged commission of offence punishable under Sec. 21(b) of the NDPS Act.