Sri Rajesh K.R vs The State Of Orissa
2021 Latest Caselaw 9556 Ori

[O.H.C.-133]
                 In the High Court of Judicature at Cuttack
                            Criminal Jurisdiction
                           CRLA No.602 of 2014
                                            The 9th day of September, 2021
                                 P R E S E N T

The Hon'ble Mr. S. K. Sahoo, J.

1. Sri Rajesh K.R.

2. Sri Jobby Sonny ... Appellants

V e r s u s

The State of Orissa ... Respondent

For Appellants : Mr. Ajaya Kumar Pradhan Advocate

For State : Mr. J.P. Patra Addl. Standing Counsel

CRLA No.667 of 2014 Sri George K.A. ... Appellant

V e r s u s

The State of Orissa ... Respondent

For Appellant : Mr. Prasanta Kumar Sahoo Advocate

For State : Mr. J.P. Patra Addl. Standing Counsel

The Hon'ble Court has been pleased to set aside the impugned judgment and order of conviction of the appellants under section 20(b)(ii)(C) of the N.D.P.S. Act passed by the learned Special // 2 //

Judge, Gajapati, Parlakhemundi dated 19.09.2014 in G.R. Case No.215 of 2011 (T.R. No.49 of 2011).

The Hon'ble Court has been further pleased to observe that the appellants are acquitted of the charge under section 20(b)(ii)(C) of the N.D.P.S. Act, they be set at liberty forthwith if their detention are not required in any other cases;

Judgment follows.

                                                      Registrar (Judl.)
              th
      The 9        day of September, 2021
      Copy forwarded to the           of

for information and necessary action in continuation of the Court's letter/Memo No. dated the 2021.

HIGH COURT OF ORISSA By order of the High Court The 2021

Deputy Registrar (J. & E.)

OGP-MP-XI (H.C.) 23-5,000-24-5-1995