GOPINATH KHILLO Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

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

(3.) This is an application under sec. 439 of Cr.P.C. in connection with Semiliguda P.S. Case No.109 of 2019 corresponding to T.R. Case No.31 of 2019 pending in the Court of learned Addl. Sessions Judge -cum- Special Judge, Koraput for offences punishable under Sec. 20(b)(ii)(C)/25 of the N.D.P.S Act.