MANAS DIGAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner is an accused in connection with 2(a)C.C. No.68 of 2023 arising out of P.R. No.266 of 2023 of the I.I.C., Excise District Mobile Squad, Nayagrh for the offence under Sec. 20(b)(ii)(C) of the N.D.P.S. Act pending in the Court of learned Special Judge, Nayagarh.

(2.) The allegation as per the F.I.R. is that on 25/11/2023 while the I.I.C. of Excise, District Mobile Squad, Nayagarh was patrolling with staff at Nayagarh Autonomous College, he got credible information from a reliable source that the accused persons are carrying contraband ganja in one car from Daspalla. The I.I.C. along with other staff conducted raid at old town near Jagannath temple and found the accused persons possessing 30 Kgs. of contraband ganja in a four wheeler vehicle. On being searched, the accused persons disclosed their names and from their possession, 30 Kgs. of contraband ganja was recovered. Therefore, the F.I.R. was registered.

(3.) Mr. Ragada, learned Additional Government Advocate submits that the petitioner is also involved in another similar case wherein the Coordinate Bench vide order dtd. 24/9/2019 in BLAPL No.4431 of 2019 granted bail to the petitioner.