GAJENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

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

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

(3.) The Petitioner being in custody in connection with NCB Crime No.01/NCB/BBSR/2020 No.166 of 2021 corresponding to T.R. No.28 of 2020 pending in the Court of learned 1st Additional Sessions Judge-cum-Special Judge under the N.D.P.S. Act, Khurda, registered for the alleged commission of offence under Ss. 20(b)(ii)(C)/25/29 of the N.D.P.S Act, has filed this petition for his release on interim bail.