RAM BABU KUMAR 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 Bisam Katak P.S. case No.26 of 2021 corresponding to T.R. case No.43 of 2021 pending in the court of the learned Additional Sessions Judge-cum-Special Judge, Gunupur, registered for the alleged commission of offence under Ss. 20(b)(ii)(C)/29 of the NDPS Act has filed this application under Sec. 439 of Cr.P.C. for his release on bail.