DEBA PADIAMI Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The petitioner being in custody in connection with Kalimela P.S. Case No. 96 of 2020 corresponding to T.R.Case No.74 of 2020 pending in the court of learned Addl. Sessions Judge-cum- Special Judge, Malkangiri registered for the alleged commission of offence under Ss. Sec. 20(b)(ii)(C) of the NDPS Act has filed this petition for his release on bail.