KISHORE BIRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by virtual/physical mode.

(2.) . Heard, learned counsel for the Petitioner and learned counsel for the State.

(3.) The Petitioner being in custody in connection with R. Udayagiri PS Case No. 18 of 2020 corresponding to G.R. Case No.19 of 2020, pending in the court of the learned District and Sessions Judge, Gajapati, Paralakhemundi, registered for the alleged commission of offence under Ss. 20(b)(ii)(C), 25 and 29 of the NDPS Act and Sec. 473 of IPC, has filed this application under Sec. 439 of CrPC for his release on bail.