XXXXXXXXXX Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The petitioners are accused in connection with Tumudibandha P.S. Case No.24 of 2024 corresponding to C.T. Case No.30 of 2024 for the offence under Sec. s-279/337/338 IPC r/w Sec. 20(b)(ii) B of the N.D.P.S. Act pending in the Court of the Special Judge-cum-Addl. Sessions Judge, Baliguda.

(3.) The allegation against the petitioners is that Sri Ashutosh Paikray, S.I. of Police of Tumudibandha Police Station on 3/10/2023 lodged a written report at Tumudibandha P.S. alleging that the S.I. along with other staffs were performing patrolling duty at about 1.20 PM and found one motor cycle was coming from Kumelabandha side. The pillion riders were holding a jerry bag containing contraband ganja of 9 kg. 500 gms. They seized the said contraband and arrested the accused persons.