BHAGIRATHI SABAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) This is an application under sec. 439 of Cr.P.C. in connection with T.R. Case No.04 of 2019 arising out of Puttasingh P.S. Case No.05 of 2019 pending in the Court of learned Additional Sessions Judge -cum- Special Judge, Gunupur for offences punishable under Sec. 20(a)/20(b)(ii)(C) of the N.D.P.S. Act.