SK. ASPAK Vs. STATE OF ORISSA

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 28/3/2023 in connection with T.R. Case No.147 of 2021 pending in the court of learned 1st Addl. Sessions Judge-cum-Special Judge, under NDPS Act, Khordha corresponding to Tangi P.S. Case No.411/2021 for the alleged commission of the offence under Sec. 20(b)(ii)(C)/25/27-A/29 of the NDPS Act.