RUKADHAR GATAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

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

(3.) This is an application under Sec. 439 of Cr.P.C. in connection with Jeypore Sadar P.S. Case No. 193 of 2020 corresponding to T.R. Case No.75 of 2020 pending in the Court of learned Sessions Judge -cum-Special Judge, Jeypore for offences punishable under Sec. 20(b)(ii)(C) of N.D.P.S. Act.