RAJESH PANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Mode.

(2.) The petitioner is an accused in in T.R. Case No. 62 of 2021, arising out of Kumbharapada P.S. Case No. 71 of 2021, pending on the file of learned Special Judge, Puri for commission of the alleged offence punishable under Sec. -20(b)(c)/29 of the N.D.P.S Act,

(3.) Heard Mr. Devashis Panda, learned counsel for the petitioner and Mr. D. Mund, learned Additional Government Advocate for the State.