Lal Khan vs State Of Odisha
2022 Latest Caselaw 2843 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          JCRLA No.58 of 2016

              Lal Khan                       ....      Appellant

                                Mr. Prasanta Kumar Nanda,
                                Advocate

                                  -versus-
              State of Odisha                ....   Respondent

                                Mr. Arupananda Das,
                                Addl. Government Advocate


                          CRLA No.693 of 2016

              Amir Khan                      ....      Appellant

                                Mr. Manoranjan Padhy,
                                Advocate

                                  -versus-
              State of Odisha                ....   Respondent

                                Mr. Arupananda Das,
                                Addl. Government Advocate

                                 CORAM:

                            JUSTICE S.K. SAHOO
                                ORDER

Order No. 23.06.2022

04. Both the matters are taken up through Hybrid arrangement (video conferencing/physical mode).

Heard Mr. Prasanta Kumar Nanda, learned counsel for the appellant in JCRLA No.58 of 2016 and Mr. Manoranjan Padhy, learned counsel for the appellant in // 2 //

CRLA No.693 of 2016 and Mr. Arupananda Das, learned Additional Government Advocate appearing for the State of Odisha in both the Appeals.

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

Both the Jail Criminal Appeal and the Criminal Appeal are allowed. The impugned judgment and order dated 01.07.2016 of the learned Additional Sessions Judge

-cum- Special Judge, Jeypore in Criminal Trial No.47 of 2013 is hereby set aside and the appellants are acquitted of the charge under section 20(b)(i) of the N.D.P.S. Act.

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

( S.K. Sahoo) Judge

RKM