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Judgment
8 paragraphs · 234 wordsV. Narasingh, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in connection with 2(a) C.C. Case No.107 of 2023(N), pending on the file of learned Sessions Judge-cum-Special Judge, Ganjam, Berhampur, arising out of P.R. Case No.181 of 2023-24 for commission of the alleged offence under Sections 20(b)(ii)(c) of the NDPS Act for possessing contraband (Ganja) to the tune of 50 kgs.
Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Special Judge-cum-Sessions Judge, Ganjam, Berhampur by order dated 07.09.2023 in the aforementioned case, the present bail application has been filed.
Taking into account the contraband seized is to the tune of 50 kgs, this Court is of the considered view that in terms of the stipulation in Section 37 of the NDPS Act, it would not be prudent to consider the application for bail, during currency of investigation, without having the benefit of evaluation of incriminating materials qua the petitioner, post charge sheet by the learned Court in seisin.
The Petitioner is at liberty to move the learned Court in seisin after filing of charge sheet. If such an application is moved, same shall be considered on its own merits without being influenced by the earlier rejection or the order passed by this Court.
Accordingly, the BLAPL stand disposed of.
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