Rahul Kumar Choudhury And Another vs State Of Odisha
2023 Latest Caselaw 7080 Ori

Citation : 2023 Latest Caselaw 7080 Ori
Judgement Date : 21 June, 2023

Orissa High Court

Rahul Kumar Choudhury And Another vs State Of Odisha on 21 June, 2023

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRLMC No. 1604 of 2021


                               Rahul Kumar Choudhury and Another             ....        Petitioners
                                                                           Mr. S.S. Dash, Advocate
                                                            -versus-
                               State of Odisha                        ....     Opposite Party
                                         Mr. Prasanna Kumar Mohanty, Addl. Standing Counsel


                               CORAM:
                               THE CHIEF JUSTICE

                                                           ORDER

Order No. 21.06.2023

02. 1. Learned Additional Standing Counsel appearing for the Opposite Party-State seeks time to examine the Supreme Court judgment on default bail in the context of the NDPS Act.

2. At his request, list on 27th June, 2023.

(Dr. S. Muralidhar) Chief Justice

SK Jena/Secy.

Signature Not Verified Digitally Signed Signed by: SANJAY KUMAR JENA Designation: SECRETARY Reason: Authentication Location: High Court of Orissa, Cuttack Date: 22-Jun-2023 20:32:23

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