BISWAMBAR SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 439 of Cr.P.C. has been filed in connection with P.R.Case No.86/2013-14 corresponding to Special Case No.84 of 2013, pending in the file of the learned Special Judge, Angul, registered under Sec. 20 (b) (ii) (C) of the NDPS Act.

(2.) The prayer for bail of the petitioner had been rejected on 16/1/2024 by the learned Special Judge, Angul considering the fact that N.B.W. has been issued against him on 26/3/2015 and he has been arrested almost eight years after N.B.W. was issued against him and the chances of his absconding from justice and further protraction of the disposal of the trial may not be ruled out.

(3.) The prosecution allegation in brief is that on 7/8/2013 at about 10.30 a.m. on receiving reliable information that the present petitioner had kept 110 Kgs of ganja in his bed room for business purpose, the Inspector of Excise of E.I. and E.B. (MD), Sambalpur reached the spot and seized the ganja and subsequently after investigation Final P.R. has been submitted against the petitioner showing him as absconder. As he could not be arrested, N.B.W. had been issued against him on 26/3/2015.