SUBASH SAHOO Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The petitioner is in custody since 29/1/2023 in connection with Excise P.R. Case No.124/2022-23 corresponding to T.R. Case No.50/2023 pending in the court of learned 2nd Addl. Sessions Judge, Bhubaneswar for the alleged commission of the offence under Sec. 21(b) of N.D.P.S. Act.