TAPAN ROUT Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up by virtual mode.

(2.) Heard, learned counsel for the petitioner and learned counsel for the State.

(3.) The petitioner being in custody in connection with P.R. Case No.139 of 2019 arising out of E.I and E.B, Unit-I, Cuttack, pending in the court of the Learnedd District and Sessions Judge, Cuttack, registered for the alleged commissioon of offence under Sec. -20(b)) (ii)(C)of the NDPS Act,, has filed this application under Sec. 439 of CrPC for his release on bail.