SITAKANTA ROUT Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is the second bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Special 2(a).C.C. No.62 of 2023 corresponding to T.R. Case No.08 of 2024 arising out of P.R. Case No.207 of 2023-2024 pending in the file of learned Additional District Sessions Judge, Nayagarh, for commission of offences punishable U/Ss.20(b)(ii)(C) of NDPS Act, on the allegation of transporting 40Kgs of Contraband Ganja in an Auto Rickshaw along with co-accused Bidyasagar Mohapatra.

(3.) In the course of hearing of bail application, Mr. Amitav Tripathy, learned counsel for the petitioner apprises this Court that this is the second journey of the petitioner before this Court, but no bail application of the petitioner is pending before any other forum except this one. He further submits by enclosing the certified copy of deposition of PWs.1 to 3, which is taken on record, that in fact no case is made out against the petitioner for any offence under NDPS Act, rather the petitioner is languishing inside the jail custody since 8/10/2023 without any reason. On the aforesaid submission, Mr. Amitav Tripathy, learned counsel for the petitioner prays to grant bail to the petitioner.