RIPON SK. Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

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

(3.) The Petitioner is in custody since 1/5/2024 in connection with 2(a) CC Case No. 22 of 2024(N) corresponding to P.R. No. 102 of 2024-25 pending before the Court of learned Sessions Judge-cum-Special Judge, Ganjam, Berhampur for the alleged commission of the offence under Ss. 20(b)(ii)(B) NDPS Act.