ANKAJ Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Heard learned counsel for the Petitioner as well as learned Additional Standing Counsel for the State.

(3.) This is an application under Sec. 439 of the Code of Criminal Procedure filed by the Petitioner for bail in connection with Khurda Road GRPS P.S. Case No.47 of 2024, corresponding to T.R.Case No.237/2024, pending in the Court of the learned District and Sessions Judge, Khurda, Bhubaneswar for alleged commission of offence under Ss. 20(b)(ii)(B) of NDPS Act.