RAVI RANJAN KUMAR Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the parties.

(3.) The Petitioner being in custody in Machhakunda P.S. Case No.50 of 2020 corresponding to Special T.R. Case No.50 of 2020, pending in the court of the learned Additional Sessions Judge-cum- Special Judge, Koraput, registered for the alleged commission of offence under Sec. 20(b)(ii)(C)/25/29 of the N.D.P.S. Act, has filed this petition for his release on bail.