KILO CHINNA RAO Vs. STATE OF ORISSA

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 27/9/2021 in connection with Chitrakonda P.S. Case No.119 of 2021 corresponding to G.R. Case No.95 of 2021 pending in the Court of learned Sessions Judge Judge-cum-Special Judge, Malkangiri for the alleged commission of offence under Ss. 20(b)(ii)(C)/25/27/29 of NDPS Act.