ALOK DIGAL Vs. STATE OF ORISSA

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 15/3/2023 in connection with E.I. and E.B., Unit-1, Cuttack (Excise) P.R. No.538/2022-23 corresponding to 2(a) C.C. No.53/2023 pending in the Court of learned Sessions Judge-cum-Special Judge, Cuttack for the alleged commission of the offence under Sec. 37 of the N.D.P.S. Act.