AKASH MALLICK Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The Petitioner being in custody in connection with P.R. No.16 of 2024-25 corresponding to 2(a) C.C. No.05/2024(N) pending in the court of the learned Additional Sessions Judge-cum-Special Judge, Khallikote, Dist.-Ganjam, registered for the alleged commission of offence under Ss. 20(b)(ii)(B) of the N.D.P.S. Act, have filed this petition for their release on bail.