DILLIP Vs. STATE OF ORISSA

JUDGEMENT

(1.) In the wake of the pandemic Covid-19, the case is taken up through V-C-

(2.) Both the criminal revisions are interlinked inasmuch the orders impugned thereby relate to refusal of release of the cashew kernels seized by the Adava police in connection with Adava P-S Case No-74 of 2020 registered for alleged commission of offence punishable under Ss. 20(b)(ii)(C), 25 and 29 of the N-D-P-S Act- The learned Special Judge-cum-Sessions Judge, Gajapati-Paralakhemundi (under N-D-P-S- Act) has passed the impugned orders in exercise of power under Sec. 457 of Cr-P-C- and as such both the criminal revisions are taken up together and disposed of by this common order.

(3.) Heard the learned counsel for the petitioners and the learned counsel appearing for the State.