Supreme Court - Daily Orders
Putul Sah vs State Of Orissa on 23 November, 2023
Bench: Surya Kant, Dipankar Datta
1
ITEM NO.4 COURT NO.5 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s).6656/2023
(Arising out of impugned final judgment and order dated 22-11-2022
in BLAPL No.7953/2022 passed by the High Court of Orissa at
Cuttack)
PUTUL SAH Petitioner(s)
VERSUS
STATE OF ORISSA Respondent(s)
IA No.89596/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No.185901/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No.89595/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 23-11-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) Mr.Shyam Manohar, Adv.
Ms. Kiran Pandey, Adv.
Ms. Isha Yadav, Adv.
Ms. Rasmita Das, Adv.
Ms. Manju Jetley, AOR For Respondent(s) Mr. Som Raj Choudhury, AOR Ms. Shrutee Aradhana, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. The petitioner, who is a resident of Distt. Patna, Bihar and is a truck driver, was travelling on 05.10.2020 along with co-
accused in the area of Police Station Machkund, District Koraput, Signature Not Verified Digitally signed by satish kumar yadav Orissa. They were apprehended and on search, nineteen numbers of Date: 2023.11.25 10:54:44 IST Reason: white colour tinsel (jeri) bags containing 438 Kg. of ganja were recovered from the truck being driven by the petitioner. As per the allegations made in the FIR, the recovery was witnessed by two 2 independent persons, namely, (i) Banka Sitaram Murty, and (ii) Raghu Nayak.
2. The trial is pending before the Additional Sessions Judge-cum-Special Judge, Koraput. The prosecution is directed to produce both the above-mentioned witnesses as well as the Tahsildar-cum-Executive Magistrate (Manas Ranjan Pattnaik) before the Additional Sessions Judge-cum-Special Judge, Koraput, on the next date of hearing and/or soon thereafter.
3. Let these witnesses be examined by the Trial Court before the next date of hearing fixed hereinafter. Learned counsel for the respondent – State is directed to ensure that the above- mentioned witnesses are produced before the Trial Court on the date fixed.
4. Post the matter for hearing on 31.01.2024.
(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)