RAJESH BISWAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) This I.A. has been filed for releasing the petitioner on interim bail in connection with Gochhapada P.S. Case No. 114 of 2023 corresponding to C.T. (N) Case No. 111 of 2023 pending in the Court of the learned Special Judge, Phulbani registered for commission of offence punishable under Sec. 20(b)(ii)(C) of the NDPS Act.

(2.) This case has been adjourned to today to enable Mr. A.P. Das, learned Addl. Standing Counsel for the State to obtain instructions as report dtd. 12/10/2023 of the doctor was subsequent to the date of the report dtd. 10/10/2023 of the I.I.C.

(3.) Mr. A.P. Das, learned Addl. Standing Counsel for the State submits that he has received the report dtd. 17/10/2023 of the I.I.C. through whatsApp today and his explanation is that the treating doctor had assured the I.O. to submit the health condition report on 10/10/2023. Hence the letter of the I.I.C., Gochhapada Police Station had been prepared on 10/10/2023 indicating the opinion report of treating doctor as the enclosure. But the same report was receipt on 12/10/2023 through WhatsApp.