TRINATHA MOHAPATRA Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. Punil Kumar Swain, learned counsel for the Petitioner and Mr. P.Tripathy, learned Addl. Standing Counsel for the State.

(3.) The petitioner is in custody since 15/11/2020 in connection with Khurda Model P.S. Case No.406/2020 corresponding to T.R. Case No.53/2020 pending in the court of learned 1st Addl. Sessions Judge-cum-Special Judge, under NDPS Act, Khurda for the alleged commission of the offence under Sec. 21(b) of the NDPS Act.