RANJAN KUMAR DEHURY 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 Phiringia P.S. Case No.24 of 2020 corresponding to C.T. Case No.19 of 2020 pending in the Court of learned Sessions Judge -cum-Special Judge, Kandhamal, Phulbani, for offences punishable under Sec. 20(b)(ii)(c)/25/29 of the N.D.P.S. Act.