SURESH JALA Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) This I.A. has been filed seeking for interim release of the Petitioner in connection with Special (NDPS) Case No.126 of 2023 pending on the file of learned Additional Sessions Judge-cum-Special Judge, Kantamal, arising out of Manamunda P.S. Case No.109 of 2023 for commission of offence alleged under Ss. 20(b)(ii)(C) of the NDPS Act, to facilitate the treatment of his mother who is stated to be requiring dialysis.

(3.) To test the veracity of the statement, a report was called for through the learned counsel for the State.