KAMLU NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since both the BLAPLs are relating to the same occurrence and subject matter of the same P.S. Case (Mathili P.S. Case No.109 of 2022) (in the Court of learned Sessions Judge-cum-Special Judge, Malkangiri), they were heard together and disposed of by this common order, on the consent of the parties.

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

(3.) The petitioners (Kamlu Nayak and Mukunda Nayak) are accused in connection with Spl G.R. Case No.90 of 2022, pending in the Court of learned Sessions Judge-cum-Special Judge, Malkangiri arising out of Mathili P.S. Case No.109 of 2022 for alleged commission of offences under Sec. 20(b)(ii)(C) of NDPS Act.