LOKNATH Vs. STATE OF ODISHA

JUDGEMENT

(1.) In view of extraordinary situation arose out of COVID-19, the matter is taken up through video conferencing.

(2.) Heard, learned counsel for the petitioner and learned counsel for the State.

(3.) The petitioner is in custody in connection with Belpahar P.S. Case No.96 of 2019 corresponding to C.T. (Spl) No.28 of 2019, pending in the court of learned Sessions Judge-cum-Special Judge, Jharsuguda registered for alleged offence under Sec. 20(b)(ii)(C) of NDPS Act.