SUDARSAN NANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Soura Chandra Mohapatra, learned counsel appearing for the petitioner and Mr. Arupananda Das, learned Addl. Government Advocate appearing for the State. This is an application under Section 439 of Cr.P.C. for grant of bail to the petitioner Sudarsan Nanda in connection with Special G.R. Case No.157 of 2016, arising out of P.R. Case No.177 of 2016-17 of S.I. of Excise, E.I. & E.B., Unit-I, Cuttack pending in the Court of learned Special Judge, Puri for commission of offence punishable under section 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereafter 'N.D.P.S. Act').

(2.) The petitioner moved an application for bail before the learned Special Judge, Puri which was rejected on 10.05.2017.

(3.) It is the prosecution case that on 07.11.2016 the staff of E.I. & E.B., Unit-I, Cuttack seized two numbers of white plastic jerry bags each containing 20 kgs. of ganja i.e. 40 kgs. of ganja in total and 100 numbers of gunny bags each containing 40 kgs. of bhang i.e. 40 quintals of Bhang in total in village Khatua Bramhapur under Pipili police station from the possession of the petitioner and co-accused Smrutiranjan Pani.