SERAJUDDIN PAKHIRA Vs. STATE OF ODISHA

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 Spl.Case No.32 of 2024, arising out of Basta Excise Station P.R. No.168 of 2023-24, pending in the Court of learned special Judge, Balasore, for alleged commission of offence punishable under Sec. 20(b)(ii) B of the NDPS Act.