SRIKANTA DEBATA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner being in custody in Special Case No.116 of 2012, arising out of NALCO P .S. Case No.183 of 2012, pending in the court of the learned Judge, Special Court, Angul, has filed this petition for his release on bail. The offence alleged against the petitioner is pun ishable under Section 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short N.D.P.S. Act).

(3.) It appears from the materials available on record that the petitioner along with four others said to be transporting 86 Kgs. 150 grams of Ganja in two motor cars, i.e., one Indigo car and one Indica car to dispose of the same in Cuttack town. On their way, NALCO Chhak Main Gate, seeing the police partrolling party, the present petitioner and others fled away from th e spot and the driver of Indigo car and an occupant of the Indica car were apprehended. The po lice patrolling party recovered Ganja of 86 Kgs. 150 grams from both the vehicles. The petitio ner was arrested during course of investigation of the aforesaid case.