Krushna Harijan vs State Of Odisha
2025 Latest Caselaw 4720 Ori

Orissa High Court

Krushna Harijan vs State Of Odisha on 6 March, 2025

Author: G. Satapathy

Bench: G. Satapathy

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              CRLA No.270 of 2025
                Krushna Harijan                          ...                    Appellant
                                                             Mr. K.Behera, Advocate
                                                  -versus-
                State of Odisha                                  ...           Respondent
                                                             Mr. R.B.Mishra, Addl. PP
                                                    CORAM:
                                             JUSTICE G. SATAPATHY
                                                  ORDER(ORAL)

      Order No.                                    06.03.2025
         01.                     1.      This    matter     is       taken   up   through    Hybrid

Arrangement (Virtual/Physical Mode).

2. This is an appeal against conviction and sentence of the appellant-petitioner for commission of offence punishable U/Ss. 20(b)(ii)(C) of the NDPS Act.

3. Heard.

4. Admit. Call for the soft copy of the LCR.

5. List this matter on 15.05.2025. I.A. Nos. 613 & 614 of 2025

6. Since the appellant-petitioner has been convicted and sentenced to maximum Rigorous Imprisonment for 15 years, the State Counsel is, however, at liberty to file written objection to the bail application of the appellant in terms of the judgment passed by the Apex Court in Atul Tripathy v. State of Uttar Pradesh and others; (2014) 9 SCC 177 by

next date.

Signed by: KISHORE KUMAR SAHOO Designation: Secretary Reason: Authentication (G. Satapathy) Location: High Court of Orissa Date: 07-Mar-2025 10:11:55 Judge kishore