KISHOR KARMAKAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) None appears on behalf of the petitioner when the matter is called out.

(2.) The petitioner has been charged for the offence under Sec. 20(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act. He preferred bail application before the High Court. The High Court took notice of the fact that the petitioner was in custody since 11/5/2022 and only one witness had been examined so far. In such circumstances, the High Court thought fit to order release of the petitioner on bail but only for a period of two months.

(3.) In such circumstances, the petitioner is here before this Court with the present Special Leave Petition.