RANJAN DAKUA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Markatnagar P.S. Case No.203 of 2023 arising out of Spl. G.R. Case No.30 of 2023 pending in the file of learned District Judge, Cuttack, for commission of offences punishable under Sec. 20(b)(ii)(B) of NDPS Act, on the allegation of possessing 6Kgs 170Gms of Contraband Ganja along with co-accused and waiting at Kathajodi river bank.

(3.) Heard, Mr. S.Hota, learned counsel for the petitioner and Mr. S.N.Nayak, learned ASC in the present matter and perused the record.