HIMANSHU SHARMA Vs. STATE OF ODISHA

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 Court below has submitted a report stating that co-accused, Pawan Singh, who has been granted bail by this Court, has been appearing on each date of posting of the case. In so far as the petitioner is concerned, he is in custody since 16/5/2022 in connection with Titilagarh G.R.P.S. Case No.20 of 2022 corresponding to Special G.R. Case No.25 of 2022 pending in the Court of learned Sessions Judge, Titilagarh for the alleged commission of offence under Sec. 20(b)(ii)(C) of NDPS Act.