RANKANATH 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 Special G.R. Case No.22(A) of 2021 arising out of M.V.79 P.S. Case No.09 of 2021 pending in the Court of learned Sessions Judge -cum- Special Judge, Malkangiri for offence punishable under Sec. 20(b)(ii)(C)/25/27-A/29 of the N.D.P.S. Act.