RASH BIHARI MUKHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid 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 relating to Charge District Mobile Unit, Rourkela P.R.N. No. 494/2023-2024 arising out of Special 2(a) CC Case No.4 of 2024, pending before the learned 1st Additional Sessions Judge-cum-Special Judge, Rourkela, for alleged commission of offence punishable under Sec. 20(b)(ii)(C) of NDPS Act.