SUMANTA MAJHI Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The petitioner is in custody since 26/5/2021 in connection with Adava P.S. Case No.60 of 2021 corresponding to G.R. Case No.69 of 2021 pending in the Court of learned Addl. Sessions Judge-cum-Special Judge, Paralakhemundi, Gajapati for the alleged commission of offence under Ss. 20(b)(ii)(C)/25/29 of NDPS Act and Ss. 468/471 of IPC.