AJAY VERMA Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Petitioner and learned Additional Standing Counsel 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 relating to Jeypore Excise P.R.Case No.98/2023-24, corresponding to TR Case No-94 of 2023 pending before the learned Sessions Judge-cum-Special Judge, Koraput for alleged commission of offence punishable under Sec. 20(b)(ii)(ii)(b) of NDPS Act 1985.