MAHESWAR NAIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

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

(3.) The petittioner being in custody in connection with Excise District Mobile Khurda P.R. Case No.133 of 2019-20 correspondiing to T.R Case No. 82 of 2019 pendding in the court of leearned Additional Sessions Judge-Cuum-Special Judge Undder N.D.P.S. Act, Khurda registered for the alleged commmission of offence under Sec. 20((b)(ii)(C) of the NDPS Act, has filed this application under Sec. 439 of CrPC forr his release on bail.