BLAPL/3680/2021
2021 Latest Caselaw 6096 Ori

                            BLAPL 3680 of 2021




02.   02.06.2021                This   matter   is   taken   up   through   video
                   conferencing mode in the Vacation Court.
                                Heard Mr. M.R. Khatua, learned counsel for
                   the petitioner and Mr. G.N. Rout, learned Additional
                   Standing Counsel.
                                It appears in the rejection order that the
                   petitioner has at least two criminal antecedents. Mr. M.R.
                   Khatua, learned counsel for the petitioner submits that the
                   petitioner has acquitted in 2 (a)CC Case No. 01 of 2009
                   involving seizure of 47 Kg. 800 gram contraband ganja and
                   the other case is pending.
                                 Mr. G.N. Rout, learned Additional Standing
                   Counsel states that the case diary has been received in the
                   case but he has no instructions regarding acquittal of the
                   petitioner in 2(a) CC Case No 1 of 2009.
                                Learned counsel for the petitioner is directed
                   to file the judgment acquitting the petitioner, after serving
                   a copy on the learned State Counsel.
                                List this matter on 30.06.2021.



                                                       ............................

Savitri Ratho (Vacation Judge) pm

pm