MADKAMI BHIMA 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 in connection with Motu P.S. Case No.87 of 2020 corresponding to T.R. Case No.180 of 2020 pending in the Court of learned Sessions Judge-cum-Special Judge, Malkangiri for the alleged commission of offence under Ss. 20(b)(ii)(C)/27 A of NDPS Act.