VINOD KUMAR Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Gosaninuagaon P.S. Case No. 182 of 2023 corresponding to G.R. Case No.48 of 2023(N) pending in the file of learned Sessions Judge-cum-Special Judge, Ganjam, Berhampur for commission of offences punishable under Ss. 20(b)(ii)(C) of the NDPS Act, on the allegation of possessing 83Kgs and 910 Grams of Contraband Ganja along with co-accused persons.

(3.) Heard Mr.L.Sarangi, learned counsel for the petitioner and Mr.G.N.Rout, learned ASC in the matter and perused the record.