JAYANTA KUNDU 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 11/12/2020 in connection with Orkel P.S. Case No.166/2020 corresponding to T.R. Case No.111/2020 pending in the court of learned Sessions Judge-cum-Special Judge Court, Malkangiri for the alleged commission of the offence under Ss. 20(b)(ii) (C)/27-A/29 of N.D.P.S. Act.