PARESH MALLICK 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 Petitioner is in custody since 26/3/2021 in connection with Balliguda P.S. Case No.59/2021 corresponding to C.T. Case No.20/2021 pending in the court of learned Special Judge-cum-Addl. Sessions Judge, Balliguda for the alleged commission of the offence under Ss. 20(b)(ii)(C)/29 of the N.D.P.S. Act.