SAGAR NAHAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.

(2.) The petitioner is in custody since 23/5/2024 in connection with Excise Daringbadi Station P.R. No. 27/2024-25 corresponding to 2(a)CC Case No.25 of 2024 pending in the Court of learned Addl. Sessions Judge -cum- Special Judge, Balliguda for the alleged commission of offence under Ss. 20(b)(ii)(B) of the NDPS Act.

(3.) It is alleged that the petitioner was in possession of 6 Kg of contraband ganja when he was apprehended by excise officials.