HRUSHIKESH SAHU 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 1/2/2020 having been remanded in connection with Koraput Town P.S. Case No.25/2020 corresponding to T.R. Case No.10/ 2020 pending in the court of learned Addl. Sessions Judged-cum-Special Judge, Koraput for the alleged commission of the offence under Sec. 20(b)(ii)(C)/25/29 of NDPS Act.