Orissa High Court

Krushna Harijan vs State Of Odisha on 15 May, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK

        Krushna Harijan                        ...           Appellants
        (In CRLA No. 270 of 2025)
        Bishnupada Mallick
        (In CRLA No. 326 of 2025)
                                         Mr. S.C. Mishra, Advocate
                                               (In both the CRLAs)
                                  -versus-
        State of Odisha                        ...          Respondent
                                              Mr. S.K. Rout, Addl. PP

                                CORAM:
                         JUSTICE G. SATAPATHY

                                  ORDER(ORAL)

15.05.2025 Order No.

02. CRLA No. 326 of 2025

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/digitized copy of the LCR/TCR by the next date.

5. List this matter on 15.05.2025 along with CRLA No. 270 of 2025.

I.A. No.765 of 2025 (CRLA No. 326 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 Tripathi v. State of Uttar Pradesh and others; (2014) 9 SCC 177 by next date.

(G. Satapathy) Judge

S.Sasmal

Location: HIGH COURT OF ORISSA