ABHIJIT SAMANTARAY Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the Petitioner as well as learned Additional Standing Counsel for the State.

(3.) This is an application under Sec. 439 of the Code of Criminal Procedure filed by the Petitioner for bail in connection with Khurda P.S. Case No.84 of 2024, corresponding to T.R. Case No.14 of 2024, pending in the Court of the learned 1st Addl. Sessions-cum-Special Judge under NDPS Act, Khordha, for alleged commission of offence under Ss. 21(c)/29 of the NDPS Act.