MADHAB MANDAL Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The Petitioner being in custody in connection with Mudulipada P.S. Case No.24 of 2020 corresponding to T.R. Case No.95 of 2020, pending in the court of the learned Ss. 20(b)(ii)(C)/ 25 of the NDPS Act, has filed this application under Sec. 439 of Cr.P.C. for his release on bail.