BABU Vs. STATE OF ORISSA

JUDGEMENT

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

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

(3.) The Petitioner is in custody since 13/11/2021 in connection with Basta P.S. Case No.321/2021 corresponding to Special Case No.309/2021 pending in the court of learned Sessions Judge-cum-Special Judge, Balasore for the alleged commission of the offence under Ss. 21(b)/29 of the NDPS Act.