RAJU MARSHE Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since all the four BLAPLs relate to the same P.S. Case (Kalimela P.S. Case No.207 of 2022), on the consent of the learned counsel for the petitioners as well as State, they are taken up together and are disposed of by this common order.

(2.) Heard learned counsel for the Petitioners and learned Additional Standing Counsel for the State.

(3.) The petitioners are accused in connection with Special G.R. Case No.121 of 2022, pending on the file of the learned Sessions Judge-cum-Special Judge, Malkangiri, arising out of Kalimela P.S. Case No.207 of 2022 for alleged commission of offences under Ss. 20(b)(ii)C/27-A of the NDPS Act.