JUDGEMENT
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(1.)This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
(2.)Heard Mr. Manoranjan Padhy, learned counsel for the petitioner and Mr. Dhananjay Mund, learned Additional Government Advocate.
(3.)The petitioner, who is accused in T.R. Case No.13 of 2020 arising out of Nandapur P.S. Case No.17 of 2020 for commission of offence under Sec. 20(b)(ii)(C) of the N.D.P.S. Act, have prayed for releasing them on default bail in terms of Sec. 36-A(4) of the N.D.P.S. Act read with Sec. 167(2) of the Cr.P.C.
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