RAKESH KUMAR BARIK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) These are two bail applications U/S.483 of BNSS by the petitioners for grant of bail in connection with Special Task Force PS Case No.16 of 2022 arising out of TR Case No.57 of 2022 for commission of offences punishable U/Ss. 21(C)/29 of the NDPS Act pending in the Court of learned 2nd Addl. Sessions Judge-cum-Spl. Judge under NDPS Act, Khordha, on the main allegation of jointly possessing 1030 Grams of Brown Sugar, along with co-accused persons.

(3.) In the course of hearing, Mr. Achyutananda Pattanaik, learned counsel for the petitioner in BLAPL No. 7794 of 2024 submits that co-accused Santosh Rautray @ Routray & Jagabandhu Biswal have already been granted bail by a Coordinate Bench of this Court, but the present Petitioner is languishing inside jail custody and the petitioner is in fact not found in conscious possession of Contraband article and, therefore, the petitioner may kindly be granted bail. In echoing such submission, Mr. Sanjib Kumar Bhanjadeo, learned counsel for the petitioner in BLAPL No. 13113 of 2024 also prays to grant bail to the petitioner.