JHINU KHILLA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

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

(3.) The petitioner is in custody in connection with Chitrakonda PS Case No. 139 of 2021 corresponding to G.R. Case No. 102 of 2021 pending in the Court of learned Sessions Judge-cum-Special Judge, Malkangiri for the alleged commission of offence under Ss. 20(b)/(ii)(C)25/27/29 of the NDPS Act.