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Judgment
9 paragraphs · 258 wordsG. Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
This is a successive bail application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with 2(a)CC Case No.86 of 2022 (N) arising out of P.R. No.574 of 2022-2023 pending in the file of learned Special Judge, Ganjam, for commission of offences punishable Under Section 20(b)(ii)(C) in contravention of Section-8 of NDPS Act, on the allegation of transporting 120 Kgs of Contraband Ganja in a Tata Safari MH-12-GR-8990.
Heard Mr. S.K. Nath, learned counsel for the Petitioner as well as Mr. S.S. Pradhan, learned A.G.A. in the matter of the present bail application.
After having considered the rival submissions made and taking into consideration the nature and gravity of accusations raised against the Petitioner and keeping in view the alleged seizure of 120 Kgs of Contraband Ganja from the vehicle allegedly in possession of the Petitioner as stated in the PR and regard being had to the mandate of Section 37 of NDPS Act and the consequent failure of the Petitioner to satisfy the conditions of Section 37 of NDPS Act and lastly, keeping in view the fact that there is no change in circumstance after refusal of bail to the Petitioner in BLAPL No. 9059 of 2022, this Court is not inclined to grant bail to the Petitioner.
Hence, the bail application of the petitioner stands rejected.
Accordingly, the BLAPL stands disposed of.
Issue urgent certified copy of the order as per Rules.
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