SHYAM KHARA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) The petitioner is an accused in connection with Special G.R. Case No. 106 of 2022, pending before the Court of the learned Sessions Judge-Cum-Special Judge, Malkangiri, arising out of Chitrokonda P.S. Case No. 80 of 2022 for alleged commission of offences under Ss. 20(b)(ii)(C) of the NDPS Act.

(3.) It is submitted by the learned counsel that on 11/8/2023, mother of the Petitioner passed away and an affidavit in this regard has been filed. Hence, he may be released on interim bail to perform the obsequies.