Citation : 2025 Latest Caselaw 9235 Ori
Judgement Date : 22 October, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.87 of 2024
Krishna Kumar @ Krushna ..... Appellant
Kumar
Represented By Adv. -
A.P. Bose
-versus-
State Of Odisha ..... Opp. Party
Represented By Adv. -
U.C. Jena, A.S.C.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
22.10.2025 Order No.
03. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
I.A. No.1015 of 2024 & I.A. No.803 of 2025
2. These Interlocutory Applications have become infructuous.
3. Accordingly, the same stand dismissed as infructuous.
4. Heard learned counsel for the appellant as well as learned counsel for the State.
5. Learned counsel for the appellant at the outset alleged that the impugned judgment of conviction is vitiated due to non- compliance of the statutory provision like Section 42 and 50 of the NDPS Act.
6. Learned counsel for the State on the other hand sought for some time to examine the aforesaid aspects.
7. Since the digitized copy of the T.C.R is available with the Registry, Registry is directed to provide the soft copies of the depositions as well as other relevant documents to the learned counsel for the State as well as learned counsel for the appellant in the event both the counsels provide pen drive to the office.
8. List this matter in the week commencing 10.11.2025.
( Aditya Kumar Mohapatra) Judge Anil
Designation: Junior Stenographer
Location: High Court of Orissa Date: 22-Oct-2025 17:52:23
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