Rohit Deep vs State Of Odisha
2023 Latest Caselaw 1749 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      BLAPL No. 1335 of 2023

                  Rohit Deep                        ...                   Petitioner
                                                           Ms. C. Mishra, Advocate
                                              -versus-

                  State of Odisha                   ....              Opposite Party
                                                              Mr. A. Pradhan, ASC

                                    CORAM: JUSTICE V. NARASINGH

                                            ORDER

23.02.2023 Order No.

01. 1. Learned counsel for the State is called upon to obtain instruction as to whether the judgment dated 07.05.2018 (Special Case No.12 of 2015) NDPS Act has been assailed.

2. List this matter on 09.03.2023.

                                                               (V. NARASINGH)
Santoshi                                                            Judge