TUMUKA MALLICK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since both the matters arise out of K. Nuagaon P.S. Case No.100 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 C.T. Case No.63 of 2022 pending on the file of learned Special Judge-cum-A.D.J., Balliguda, arising out of K. Nuagaon P.S. Case No.100 of 2022 for commission of the offence under Sec. 20(b)(ii)C/25 of the N.D.P.S Act.