Sk. Najbul vs State Of Odisha
2022 Latest Caselaw 5521 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.606 of 2018


               1. Sk. Najbul
               2. Sk. Khalil                     ....     Appellants

                                    Sk. Zafarulla, Advocate

                                      -versus-
               State of Odisha                   ....    Respondent

                                    Mrs.Susamarani Sahoo,
                                    Addl. Standing Counsel
                             JCRA No.39 of 2019
               A. Shimadri Rao                   ....     Appellant

                                    Sk. Zafarulla, Advocate

                                      -versus-
               State of Odisha                   ....    Respondent

                                    Mrs.Susamarani Sahoo,
                                    Addl. Standing Counsel


                                    CORAM:

                             JUSTICE S.K. SAHOO

                                    ORDER

Order No. 13.10.2022

08. Heard learned counsel for the appellants and learned Additional Standing Counsel for the State.

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

// 2 //

Both the appeals are allowed and the appellants are acquitted of the charge under section 20(b)(ii)(C) of the N.D.P.S. Act and they be set at liberty forthwith, if their detention is not required in any other case.

( S.K. Sahoo) Judge

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