MANOJ BALIAR SINGH 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 24/2/2022 in connection with PR No.265/2021-22, corresponding to 2(a)cc Case No.5/2022, pending in the Court of the learned 3rd Additional Sessions Judge, Cuttack for the alleged commission of the offence under Ss. U/s 20(b)(ii)(c) of the NDPS Act.