SK. MOHIBUL ALLI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. A.R.Panda, learned counsel for the Petitioner and Mr. S.K.Mishra, learned Addl. Standing Counsel for the State.

(3.) The petitioner is in custody since 25/8/2021 in connection with Kharavelanagar P.S. Case No. 264 of 2021 corresponding to T.R. Case No. 360 of 2021 pending in the court of learned Sessions Judge, Khordha at Bhubaneswar for the alleged commission of offence under Ss. 21(c)/29 of NDPS Act.