Bijay Naik vs State Of Odisha
2022 Latest Caselaw 1530 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.33 of 2016

              Bijay Naik                          ....         Appellant

                                 Mr.Suryakanta Dwibedi,
                                 Advocate

                                       -versus-
              State of Odisha                     ....     Respondent

                                 Mr.D.K. Pani,
                                 Addl. Standing Counsel

                                   CORAM:

                             JUSTICE S.K. SAHOO
                                  ORDER

Order No.                        24.02.2022
   14.           This   matter    is    taken     up    through   Hybrid

arrangement (video conferencing/physical mode).

Heard Mr. Suryakanta Dwibedi, learned counsel for the appellant and Mr. D.K. Pani, learned Additional Standing Counsel for the State of Odisha.

Hearing is concluded and the judgment is dictated in open Court vide separate sheets.

The Criminal Appeal is allowed. The impugned judgment and order dated 7th October 2015 of the learned 1st Additional Sessions Judge, Sambalpur in T.R. Case No.18/3 of 2013-2014 is hereby set aside and the appellant is acquitted of the charge under section 20(b)(ii)(C) of the N.D.P.S. Act.

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The appellant be set at liberty forthwith, if his detention is not required in any other cases.

( S.K. Sahoo) Judge

PKSahoo