SUSTHIRA PAL 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 21/8/2023 in connection with P.R No.336/2023-24 which has given rise to 2(a) C.C No. 122 of 2023 (N) pending in the court of Learned Addl. Sessions Judge-cum-Special Judge, Berhampur, Ganjam for the alleged commission of the offence under Ss. U/s. 20(b) (ii) (C) of NDPS Act.