P. RAVI RAO Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard.

(2.) This revision application is disposed of at the stage of admission. Learned counsel for the petitioner takes back the xerox copy of the statements and substitutes the same by the certified copy. The certified copy be kept on record.

(3.) Learned Standing Counsel also states that he has received instruction from the investigating officer in the concerned police station that the concerned vehicle i.e. Marshal Jeep bearing registration No. OG-17-D-0130 belonging to the petitioner was not involved in any other case, much less similar type of cases of dealing with narcotic substances.