RAMAKRISHNA KANHAR Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The petitioner being in custody in T.R.Case No.256 of 2020 arising out of Khandagiri P.S. Case No.375 of 2020 pending in the court of learned Sessions Judge, Khurda, Bhubaneswar for commission of offence under Sec. 20(b)(ii)(C) of N.D.P.S. Act has filed this application under Sec. 439 of the Cr.P.C. for his release on bail.