RAMANA PANGI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since all the matters arise out of Kalimela P.S. Case No. 207 of 2022, they are heard together and disposed of by this common order on the consent of the parties.

(2.) Heard learned counsel for the Petitioners and learned counsel for the State.

(3.) The petitioners are accused in connection with Special G.R. Case No. 121 of 2022, pending before the Court of the learned Sessions Judge-cum-Special Judge, Malkangiri, arising out of Kalimela Police Station Case No. 207 of 2022 for alleged commission of offences under Ss. 20(b)(ii)(C/27-A) of N.D.P.S. Act.