SAROJIT DAFADAR Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the parties.

(3.) The petitioner being in custody in connection with Special G.R. Case No.67 of 2023 arising out of Kalimela P.S. Case No.53 of 2023, pending in the court of the learned Additional Sessions Judge-cum-Special Judge, Malkangiri, registered for the alleged commission of offence under Sec. 20(b) (ii)(C) of the NDPS Act, has filed this petition for his release on bail.