AJBAHAR 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 1/5/2024 in connection with Jaleswar P.S. Case No-297/2021, corresponding to Special Case No.235/2021, pending before the court of learned Sessions Judge-cum-Special Judge, Balasore, for the alleged commission of the offence under Ss. 21(c)/29 of the N.D.P.S. Act.