AMARNATH BISI Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Petitioner and learned Additional Standing Counsel appearing for the State-Opposite Party. Perused the materials on record.

(3.) The present bail application under Sec. 439 of Cr.P.C. has been filed by the Petitioner for regular bail in connection with S.A. Case No.14 of 2024, arising out of Komna P.S. Case No.81 of 2024, pending in the Court of learned Sessions Judge-cum-Special Judge, Nuapada, for alleged commission of offences punishable under Ss. 21(b)/27(b)(ii) of the N.D.P.S. Act, 1985.