SONU Vs. STATE OF ORISSA

JUDGEMENT

(1.) Since both the matters arise out of Baranga P.S. Case No.229 of 2023, they are heard together and disposed of by this common order on the consent of the parties.

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

(3.) The petitioners are accused in connection with G.R.(Spl) Case No.18 of 2023, pending in the Court of learned District and Sessions Judge, Cuttack arising out of Baranga P.S. Case No.229 of 2023, for commission of alleged offences under Sec. 21(b) of NDPS Act for possessing 7 grams of brown sugar.