MANSOOR ALLAM Vs. STATE OF ODISHA

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 18/7/2021 in connection with Kesinga P.S. Case No.267/2021 corresponding to C.T. Case No.39/2021(NDPS) pending in the Court of learned Special Judge, Kalahandi, Bhawanipatna, for the alleged commission of the offence under Sec. 20(b)(ii) (C) of the NDPS Act.