Bapuni @ Sandeep Kumar vs State Of Odisha .... Opp. Party
2024 Latest Caselaw 16430 Ori

Orissa High Court

Bapuni @ Sandeep Kumar vs State Of Odisha .... Opp. Party on 8 November, 2024

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                         BLAPL No.1133 of 2024

              Bapuni @ Sandeep Kumar
              Swain                               ....       Petitioner

                                 Mr. Anirudha Das, Advocate

                                       -versus-

              State of Odisha                     ....       Opp. Party

                                 Mr. Sarat Pradhan,
                                 Addl. Standing Counsel
                                CORAM:
                            JUSTICE S.K. SAHOO
                                   ORDER

Order No.                        08.11.2024

   04.           This   matter    is    taken     up   through    Hybrid

arrangement (video conferencing/physical mode).

As per the order dated 06.09.2024, learned counsel for the petitioner was supposed to file a comprehensive affidavit relating to the status of those nineteen criminal antecedents against the petitioner.

The mother of the petitioner has filed a comprehensive affidavit wherein she has mentioned that the petitioner has been acquitted in all those cases, however, not a single acquittal judgment has been annexed to the affidavit filed.

Learned counsel for the petitioner submitted that since those are year old cases, records are not traced out for which it was not possible on the part of the

petitioner's mother to obtain the copy of the same. Since all those cases belong to Dhenkanal Town police station of different years, let the learned counsel for the State obtain instruction through the Inspector in-charge of Dhenkanal Town police station as to whether in those nineteen cases, the petitioner has been acquitted or not.

A free copy of the order be handed over to the learned counsel for the State.

Let a status report be called for from the learned trial Court i.e. learned Special Judge, Dhenkanal in C.T. (Special) N.D.P.S. Case No.14 of 2022.

For such purpose, the file be placed before the learned Registrar (Judicial) of this Court, who shall send a copy of this order to the Court concerned immediately through e-mail and status report shall be furnished through e-mail so as to reach this Court on or before 19.11.2024.

List this matter on 22.11.2024.

( S.K. Sahoo) Judge Sipun/rajesh

Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 11-Nov-2024 15:12:49