SUMANTA BINDHANI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. D. Mitra, learned counsel for the petitioner and Mr. Deepak Kumar, learned counsel for the State.

(2.) Learned counsel for the petitioner files the H.S.C. pass certificate as well as college identity card of the petitioner which are taken on record.

(3.) The petitioner Sumanta Bindhani is detained in the observation home since 05.07.2016 in connection with P.R. No.58 of 2016-17 dated 05.07.2016 of E.I. and E.B., Unit-II, Cuttack which is now subjudiced before the learned C.J.M-cum-Principal Magistrate, Juvenile Justice Board, Cuttack in JJC No.42 of 2016 in which final P.R. has been submitted under section 20(b)(ii)(c) of the N.D.P.S. Act.