BIKASH KUMAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) The brother of the Petitioner has filed an affidavit stating that the Petitioner has no criminal antecedent except the case at hand. The same is taken on record.

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

(3.) The Petitioner is an accused in 2(a)CC Case No.07 of 2023 (N) pending on the file of learned Addl. Sessions Judge-cum-Special Judge, Khallikote, Ganjam arising out of P.R No.966 of 2022-23 for commission of the alleged offence under Sec. 20(b)(ii)(B) N.D.P.S. Act.