MANONITA MALI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

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

(3.) This is an application under Sec. 439 of Cr.P.C. in connection with Avada P.S. Case No.16 of 2020 corresponding to G.R. Case No.17 of 2020 pending in the Court of learned Special Judge -cum- Sessions Judge, Gajapati, Paralakhemundi for offences punishable under Sec. 20(b)(ii)(C)/25/29 of the N.D.P.S. Act.