GOBINDA DIGAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) This is an application for bail under Sec. 439 of Cr.P.C. in connection with Daringbadi P.S. Case No.40 of 2020 corresponding to C.T. No.10(A) of 2020 pending in the file of learned Special Judge 'cum- Addl. Sessions Judge, Balliguda for alleged commission of offence under Sec. 20(b)(ii)(C) of the N.D.P.S. Act.