NANDA SAURA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since both the matters arise out of Mathili P.S. Case No.131 of 2022, they are heard together and disposed of by this common order on the consent of the parties.

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

(3.) The Petitioners are accused in Special G.R. Case No.100 of 2022 pending on the file of learned Sessions Judge-cum-Special Judge, Malkanagiri arising out of Mathili P.S. Case No.131 of 2022 for commission of the offence alleged under Ss. 20(b)(ii)C of the N.D.P.S Act.