SUDESH MISTRY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since these three bail applications arise out of one and same case record, the same are taken up together and disposed of by this common order with the consent of the learned counsel for the parties.

(2.) These are applications U/S.483 BNSS by the petitioners for grant of bail in connection with Malkangiri PS Case No.248 of 2025 corresponding to Spl GR Case No.74 of 2025, pending in the Court of learned Sessions Judge-cum-Special Judge, Malkangiri for commission of offences punishable U/Ss.20(b)(ii)(C)/25/29 of the NDPS Act.

(3.) The allegation as emerged out from the FIR discloses that while the informant police officer and his staff were conducting MV checking duty on 19/5/2024, they noticed two vehicles, one white color Bolero Neo bearing Regd. No.OD-30-D-8658 and one light blue color Tata Pickup Van bearing Regd. No.TS-12-UE-3701 loaded with plastic bags at Goudaguda chowk, Malkangiri and on suspicion, they directed the drivers of the aforesaid two vehicles to stop, however, seeing the police checking, the drivers of both the vehicles stopped and driver of bolero Neo and occupant of Tata Pickup Van managed to escape from the spot, but the police party apprehended the driver of Tata Pickup namely Sujan Bepari and occupant of bolero vehicle namely Sudesh Mistry and on search, the police party recovered 46bags each containing 20Kgs of contraband ganja from the pickup van and four bags each containing 20Kgs contraband ganja from the bolero Neo vehicle and accordingly, the police party recovered 1000Kgs of Contraband Ganja from both the vehicles. Further, the police party on interrogation came to know that Paresh Biswas, Sakhanath Ray had managed to abscond from the spot.