BINOD LIMA 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 15/5/2022 in connection with Padmapur P.S. Case No.45/2022 corresponding to T.R. Case No.54/2022 pending in the Court of learned Addl. Sessions Judge-cum-Special Judge, Gunupur, for the alleged commission of the offence under Ss. 20(b)(ii) (C)/25/27A/29 of the N.D.P.S. Act.