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Orissa High Court

Prodyot Mazumder vs State Of Odisha .... Opp. Parties on 10 May, 2023

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    ABLAPL No.4325 of 2023

                  Prodyot Mazumder                       ....            Petitioner
                                               Mr. S. P. Mishra, Senior Advocate

                                              -versus-
                  State of Odisha                         ....         Opp. Parties
                                                         Mr. M. K. Mohanty, ASC

                           CORAM:
                           JUSTICE CHITTARANJAN DASH

                                               ORDER

Order No. 10.05.2023

01. 1. Heard learned counsel for the Petitioner and the State.

2. This is an application for bail U/s.438 Cr.P.C. filed by the Petitioner in apprehension of arrest for his alleged involvement in the offences U/s.21(c)/29/25 of NDPS Act in connection with Bolangir Town PS Case No.120 of 2023.

3. It is submitted by learned counsel for the State that there are as many as 22 numbers of cases lying against the Petitioner.

4. Mr. S. P. Mishra, learned Senior counsel for the Petitioner submits that the product in question i.e. Eskuf Cough Syrup is not a contraband article and the label affixed on the bottle as phensedyl as also on the license of M/s. Abbott Health Care Pvt. Ltd. and further that the prescription dosage of Phensedyl Cough Syrup is 5 ml and each dosage unit contains 10 mg of Codeine Phosphate IP, besides Chorpheniramine Maleate I.P. Thus Phyensedyl contains merely 0.2% Codeine which meets the prescribed quality in accordance with the Page 1 of 2 // 2 // notification issued by the Government vide S.O. 826 (E) DATED 14.11.1985.

5. In view of the above, learned counsel for the State is directed to obtain instructions as to the accuracy of the said product vis-à-vis the notification issued by the Government of Odisha as aforesaid, by the next date.

6. List this matter on 30th June, 2023.

7. As an interim measure, it is directed that the Petitioner shall not be arrested till the next date in connection with Bolangir Town PS Case No.120 of 2023.

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

                                                          (Chittaranjan Dash)
                                                                 Judge


            ANANTA        Digitally signed by
                          ANANTA KUMAR
            KUMAR         PRADHAN
                          Date: 2023.05.11
            PRADHAN       21:24:50 +05'30'
AKPradhan




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