PRANAB KUMAR BEGRAI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The challenge in the present petition is to the order dtd. 30/6/2022 passed by the learned Sessions Judge-cum-Special Judge, Berhampur in 2(a) C.C. Case No.49 of 2021 (N) taking cognizance of the offence under Sec. 20(b)(ii)(C) of the NDPS Act, 1985 against the Petitioner.

(2.) At the outset, it must be noted that the Petitioner was one of the four accused, who have been named in the aforementioned case, for being found in possession of 110 Kgs. of contraband ganja on 21/9/2021 in a car in which they were travelling. It must further be noted that the Petitioner has been enlarged on bail by the trial Court by an order dtd. 21/3/2022 upon failure by the prosecution to file a charge-sheet within the mandatory period of 180 days from the date of arrest.

(3.) A perusal of the impugned order dtd. 30/6/2022 reveals that the Inspector of District Striking Force, Berhampur, who is the Investigating Officer (IO), submitted the prosecution report to the trial Court, on perusal of which the Court was prima facie satisfied of the commission of the offence.