Smt. M. Appala Narasamma vs State Of Orissa
2025 Latest Caselaw 9054 Ori

Orissa High Court

Smt. M. Appala Narasamma vs State Of Orissa on 14 October, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRA No.122 of 1994
             Smt. M. Appala Narasamma ....      Appellant


                               Mr. Udipta Kumar Panda,
                               Advocate on behalf of Mr. A.K.
                               Nanda, Advocate

                                     -versus-
             State of Orissa                    ....    Respondent

Mr. Sarathi Jyoti Mohanty, ASC

CORAM: JUSTICE SIBO SANKAR MISHRA

Order ORDER No. 14.10.2025

07. 1. The appellant has assailed the judgment and order dated 11.02.1994 whereby while convicting two accused persons namely Polichetti Satyanarayana and Appado Venkataramana for the offence punishable under Section 20(b)(i) of the N.D.P.S. Act and sentenced them to undergo imprisonment for three years and at the same time, confiscated the truck bearing Registration No.ABK 799 involved in commission of the crime. The present appellant is aggrieved by the confiscation. Hence, he has assailed the judgment.

2. On query from the Court to the learned State counsel as to whether the convict accused has

preferred any appeal or not, he replied that, he has no instruction to that effect. It is also not clear as to whether the truck was seized on 29.05.1993 is in existence or not.

3. Let learned State counsel seek instruction regarding the same and report to this Court by the next date of hearing.

4. List this matter on 23.10.2025 for hearing.

5. A free copy of this order be supplied to the learned State counsel.

                                                                                (S.S. Mishra)
  Subhasis                                                                        Judge

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 14-Oct-2025 16:45:53