RAMA CHANDRA NAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner is in custody in connection with S. T. Case No. 250/95 in the Court of the Sessions Judge, Sambalpur. It is alleged that he has committed an offence under Section 20(b)(i) of the Narcotic Drugs and Psychotropic Substances Act (hereinafter) referred to as the 'NDPS Act').

(2.) THE petitioner had filed an application before the Sessions Court which was rejected by the Additional Sessions Judge -cum -Special Judge (Vigilance) by order dated 29 -3 -1996. The relevant portion of the order passed by the Additional Sessions Judge is as follows :