SAJID BADABURA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the parties.

(3.) The petitioner being in custody in connection with Sunabeda P.S. Case No.20 of 2021 corresponding to T.R Case No.19 of 2021 pending in the Court of the learned Additional Sessions Judge-cum-Special Judge, Koraput for the commission of offences under Ss. 20(b)(ii)(C) of NDPS Act has prayed for his release on bail.