NAKULA DIGAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

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

(3.) The petitioner is in custody since 15/12/2021 in connection with Baliguda P.S. Case No. 132 of 2018 corresponding to C.T. Case No. 25 of 2018 pending in the court of learned Special Judge, Baliguda for the alleged commission of offence under Ss. 20(b)(ii)(C)/29 of NDPS Act.