AJAYA KUMAR PANDA Vs. STATE OF ORISSA

JUDGEMENT

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

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

(3.) The petitioner is in custody since 11/8/2021 in connection with Kodala P.S. Case No.365/2021 corresponding to G.R. Case No.18/2021(N) pending in the court of learned Addl. Sessions Judge-cum-Special Judge, Khallikote for the alleged commission of the offence under Ss. 20(b)(ii)(C) of NDPS Act.