ANKIT PRATAP SINGH Vs. STATE OF ODISHA

JUDGEMENT

(1.) Herd learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is an accused in Semiliguda P.S. Cse No.14 of 2024 corresponding to T.R. Case No.12 of 2024 for the offence under Sec. under Sec. 20(b) (ii)(B) of the N.D.P.S. Act pending in the Court of the Addl. Sessions Judge-cum-Special Judge, Koraput.

(3.) The allegation as per the F.I.R. is that on 17. 01.2024 while the informant along with other police staff performing M.V. checking duty near Mali ' Dolimba Chhak, noticed that one car was coming from Semiliguda towards Pottangi with high speed in a suspicious manner. Thereafter, the informant and his staff have stopped the vehicle and surrounded the vehicle. Thereafter, three persons were got down from the vehicle. On being asked, they disclosed their names and identity and on search the vehicle, they found a jerry packet containing 15 Kgs of contraband ganja. Thereafter, the accused persons were arrested.