ANIL SHARMA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. S.N. Mishra-4, learned counsel for the Petitioner and Mrs. S. Pattnaik, learned Additional Government Advocate.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Anil Sharma @ Anil Kewal Sharma in connection with Orkel P.S. Case No.202 of 2019, corresponding to T.R. Case No.148 of 2019 pending in the court of learned Additional Sessions Judge-cum-Special Judge, Malkangiri for alleged commission of offence under Sec. 20(b)(ii)(C) of the N.D.P.S. Act for alleged possession of contraband weighing about 43 Kg. 500 grams.