Asfak Alli @ vs State Of Odisha
2023 Latest Caselaw 1705 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                               JCRLA No.63 of 2018

              Asfak Alli @                         ....         Appellant
              Mohammed Asfak

                                    Ms.Jyotsnamayee Sahoo
                                    Amicus Curiae

                                       -versus-
              State of Odisha                      ....      Respondent

                                    Mr.Arupananda Das,
                                    Addl. Government Advocate
                                      CORAM:

                                JUSTICE S.K. SAHOO

                                    ORDER

Order No. 22.02.2023

10. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard Ms. Jyotsnamayee Sahoo, learned Amicus Curiae appearing for the appellant and Mr. Arupananda Das, learned Additional Government Advocate appearing for the State of Odisha.

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

The Jail Criminal Appeal is allowed. The impugned judgment and the order of conviction of the appellant under section 20(b)(ii)(C) of the N.D.P.S. Act and the sentence passed thereunder is hereby set aside. The appellant be set at liberty forthwith, if his detention is not otherwise required in any other case.

                                                   (S.K. Sahoo)
  PKSahoo                                             Judge
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