KASHIM KHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard Mr. S. Dwibedi, learned counsel for the petitioner and Mr.G. Mohanty, learned Senior Panel Counsel for Union of India.

(3.) The petitioner is in custody since 15/6/2024 in connection with NCB Bhubaneswar Crime No. 2 of 2021 corresponding to Special G.R. Case No. 12 of 2021 pending in the Court of learned Special Judge, Deogarh for the alleged commission of offence under Ss. 20(b)(ii)(C)/25/29 of N.D.P.S. Act.