BINOD KARADA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Petitioner and learned Additional Standing Counsel 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 T.R No. 58/2024 arising out of Padmapur P.S Case No.43/2024 Dt.25/3/2024, pending in the Court of learned Additional Sessions Judge-cum-Special Judge, Gunupur, Odisha for alleged commission of offence punishable under Sec. 20(b)(ii)(c) and 29 of N.D.P.S. Act, 1985.