SURENDRA SABHASUNDAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since both the matters arise out of Muniguda P.S. Case No.192 of 2022, they are 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 are accused in connection with T.R. No.98 of 2022, pending in the Court of learned Addl. Sessions Judge-cum-Special Judge, Gunupur, arising out of Muniguda P.S. Case No.192 of 2022 for alleged commission of offence under Ss. 20(b)(ii)(C)/29 of the N.D.P.S Act.