MITHUN Vs. STATE OF ORISSA

JUDGEMENT

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

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

(3.) The Petitioner is in custody since 1/10/2022 in connection with C.T. Case No.04 of 2022 pending in the court of learned Addl. District and Sessions Judge-cum-Special Judge, Phulbani corresponding to Gochhapada P.S. Case No.4/2022 for the alleged commission of the offence under Sec. 20(b)(ii)(C)/25 of the N.D.P.S. Act.