SUNIL KUMAR NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. P.K. Nanda, learned counsel for the petitioner at the outset mentioned that though the case is one under Ss. 20(b)(ii)(B) of the N.D.P.S. Act as 8 kgs. 200 grams of ganja has allegedly been seized, but inadvertently due to typographical error he has mentioned that the offence is one under Ss. 20(b)(ii)(C) of the N.D.P.S. Act in the synopsis as well as in the bail application.

(2.) This application under Sec. 439 Cr.P.C. has been filed by the petitioner in connection with Hinjilicut Excise Station P.S. Case No. 62 of 2023-24 corresponding to 2(a) C.C. Case No. 01 of 2024 (N), pending in the Court of learned Addl. Sessions Judge -cum- Special Judge, Chatrapur under Ss. 20(b)(ii)(B) of the N.D.P.S. Act.

(3.) The prayer for bail of the petitioner has been rejected vide order dtd. 22/1/2024 by the learned Addl. Sessions Judge -cum- Special Judge, Chatrapur.