Sanjib Das vs State Of Odisha
2022 Latest Caselaw 4989 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No. 354 of 2022

              Sanjib Das                         ....   Appellant/
                                                      Petitioner

                                   Mr.J. Pal, Advocate

                                      -versus-
              State of Odisha                    ....   Respondent/
                                                      Opp.Party

                                   Mrs. Susamarani Sahoo,
                                   Addl. Standing Counsel

                                 CORAM:
                           JUSTICE S.K. SAHOO

                                     ORDER

Order No. 21.09.2022

01. This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

Learned counsel for the State submits that he has received the copy of the appeal memo along with the impunged judgment. Therefore, the defect no.5(d) as pointed out by the Stamp Reporter is removed.

Learned counsel for the appellant seeks some time to prepare a written note of submission indicating the grounds for bail keeping in view the bar under section 37 of the N.D.P.S. Act.

List this matter after ensuing Durga Puja Holidays.

( S.K. Sahoo) Judge // 2 //

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