SANIA CHALLAN 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 28/4/2022 in connection with Orkel P.S. Case No.81 of 2022 corresponding to Special G.R. Case No.66 of 2022 pending in the Court of learned Sessions Judge-cum-Special Judge, Malkangiri for the alleged commission of offence under Ss. 20(b)(ii)(C) of NDPS Act.