MUNAF MEHMOOD SEIKH Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since all the BLAPLs relate to the same P.S. (Machhkund P.S. Case No.33 of 2023), on the consent of the learned counsel for the Petitioners as well as State, they are taken up together and are disposed of by this common order.

(2.) Heard learned counsel for the Petitioners and learned counsel for the State.

(3.) The Petitioners are accused in connection with T.R. Case No.34 of 2023, pending on the file of the learned Additional Sessions Judge-cum-Special Judge, Koraput, arising out of Machhkund P.S. Case No.33 of 2023 for alleged commission of offences under Ss. 20(b)(ii)(C) and 29 of the NDPS Act.