Orissa High Court

Dablu Khan @ Sablu Khan vs State Of Odisha on 7 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 07-Jul-2025 17:56:26




                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                       CRLA No.263 of 2024
                                 Dablu Khan @ Sablu Khan                     ....          Appellant
                                                                          Mr. S.R.Panda, Advocate
                                                               -versus-
                                 State of Odisha                             ....        Respondent
                                                                          Mr. G.Tripathy, Addl.P.P.

                                            CORAM:
                                            SHRI JUSTICE B. P. ROUTRAY
                                                            ORDER

07.07.2025

Order No.

09. 1. There shall be stay of realization of fine amount as imposed by learned Additional Sessions Judge-cum-Special Judge (NDPS), Berhampur in the impugned judgment dated 21st November 2023 till disposal of the appeal.

2. The I.A. is disposed of.

3. The power filed by Mr.S.R.Panda and associates may be accepted. The name of earlier lawyer may be deleted from the list.

I.A. No.2542 of 2024 and 827 of 2025

4. The Appellant is seeking his release on interim bail on the ground of illness of his wife.

Location: High Court of Orissa, Cuttack

5. Since the Appellant is a resident of District Bhojpur in the State of Bihar, Mr. Tripathy, learned Addl.P.P., seeks some time to get instruction on the same.

6. List on 31st July 2025.

( B.P. Routray) Judge S.Das