JAKAB KHILA 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 1/11/2023 in connection with Chitrakonda P.S. Case No. 203 of 2023 corresponding to G.R. Case No. 220 of 2023 pending in the Court of learned Sessions Judge-cum-Special Judge, Malkangiri for the alleged commission of offence under Ss. 20(b)(ii)(C)/27-A/29 of the NDPS Act.