LAWS(ORI)-2024-2-31

SAGAR PANDA Vs. STATE OF ODISHA

Decided On February 09, 2024
Sagar Panda Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Mr. Patra, learned ASC for the State.

(2.) Instant petition under Sec. 439 Cr.P.C. is filed for release of the petitioner on bail in connection with G.R. Case No.82 of 2023(N) pending in the file of learned Sessions Judge-cum-Special Judge, Ganjam at Berhampur arising out of GRPS Berhampur P.S. Case No.114 of 2023 registered under Sec. 20(b)(ii)(C) of the NDPS Act on the grounds stated therein.

(3.) One of the accused persons is on bail as made to appear from the record. The petitioner was one among the accused persons intercepted near a railway station and thereafter, contraband substance was recovered and seized. Admittedly, contraband brown sugar is more than commercial quantity. The circumstances under which the recovery was made is revealed from Annexure-1, such as, copies of the FIR and other police papers and in view of the fact that the co-accused, namely, Santosh Kumar Mandangi is on bail, recording the submissions of learned counsel for the respective parties, the Court is of the view that parity should be extended.