ANIS AHEMAD KHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) This is an application under Sec. 439 Cr.P.C. in connection with Banigochha P.S. Case No.9 of 2017 corresponding to T.R. Case No.18 of 2023/G.R. Case No.15 of 2017 pending in the file of learned Addl. Sessions Judge, Nayagarh for alleged commission of offences punishable under Sec. 20(b)(II)(B) of the N.D.P.S. Act and Sec. 196/192 of the M.V. Act.