(1.) Since both the matters arise out of Khandagiri P.S. Case No.458 of 2022, they are heard together and disposed of by this common order on the consent of the parties.
(2.) Heard learned counsel for the Petitioners and learned counsel for the State.
(3.) The Petitioners are accused in connection with T.R. Case No.346 of 2022, pending in the Court of learned 2nd Addl. Sessions Judge, Bhubaneswar, arising out of Khandagiri P.S. Case No.458 of 2022, for commission of alleged offences under Sec. 20(b)(ii)(C)/25 of NDPS Act.