(1.) Heard learned counsel for the petitioner and learned APP for the State.
(2.) Let the defect(s), if any, as pointed out by the office, be removed within four weeks.
(3.) The case has been registered under Sec. 20 and 22 of the NDPS Act in connection with NDPS Case No. 30/2021 arising out of Dumraon P.S. Case No. 331/2021.