MAFUZA BIBI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a successive bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Special G.R. Case No.22/2022 arising out of Badambadi P.S. Case No.232 of 2022 pending in the file of learned 2nd Addl. Sessions Judge, Cuttack, for commission of offence punishable under Sec. 20(b)(ii)(C) of NDPS Act, on the allegation of possessing 61 Kgs. 500 Grams of Contraband Ganja.

(3.) Heard Mr. Amulya Ratna Panda, learned counsel for the petitioner and Mrs. S.R. Sahoo, ASC in the matter and perused the record. Mr. Amulya Ratna Panda, learned counsel for the petitioner by filing the memo orally submits before this Court that he is personally acquainted with the facts of the case and he knows that no bail application of the petitioner is pending before any other forum.