CHANDRASEKHAR CHOUDHURY Vs. STATE OF ORISSA

JUDGEMENT

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

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

(3.) The Petitioner is in custody since 16/9/2021 in connection with Adava P.S. Case No.36/2013 corresponding to G.R. Case No.28/2013(B) pending in the court of learned Special Judge, Gajapati, Parlakhemundi for the alleged commission of the offence under Ss. 20(b)(ii)(C)/25/29 of the N.D.P.S. Act.