SAMU PAHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anil Kumar Ganjhu, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Ravi Prakash, learned A.P.P. appearing for the opposite party-State.

(3.) Learned counsel for the petitioner submits that the petitioner is in custody in connection with Murhu P.S. Case No. 09 of 2019, corresponding to N.D.P.S. Case No. 06 of 2019 for the offence alleged under Section 18(B) of the N.D.P.S. Act and the case is pending in the court of learned Special Judge (N), Khunti.