SIMANCHAL PATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

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

(3.) This is an application under Sec. 439 of Cr.P.C. in connection with Hinjili P.S. Case No.91 of 2020 corresponding to G.R. Case No.11 of 2020 (N) pending in the Court of learned Addl. Sessions Judge -cum- Special Judge, Chhatrapur, Ganjam, for offences punishable under Sec. 20(b)(ii)(C) of the N.D.P.S. Act.