KASTA RANA 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 since 22/7/2021 in connection with C.T. Case No.51 of 2021 arising out of Gochhapada P.S. Case No.54 of 2021 which is pending before the Court of learned Sessions Judge -cum- Special Judge, Phulbani, Kandhamal for the alleged commission of offences under Ss. 20(b)(ii)(C) of the N.D.P.S. Act.