LALIT MADHAB MISHRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This appeal has been filed by the complainant challenging the judgment dtd. 27/4/1992 passed in S.T. Case No. 03/49 of 1991 arising out of G.R. Case No. 210 of 1990 in the Court of learned S.D.J.M., Puri and Kumbharapara P.S. Case No. 22 of 1990 convicting the appellant for commission of the offence punishable under Sec. 21 of the N.D.P.S. Act and sentencing him to undergo RI for 10 years and to pay fine of Rs.1.00 lakh in default to undergo for further RI for one year.

(2.) On 1/7/1992, when the appeal was admitted, in Misc. case No. 306 of 1992, the realization of fine had been stayed and in Misc. Case No. 298 of 1992, the appellant had been directed to be released on bail.

(3.) On 4/11/2016, when the matter had been listed, as none had appeared on behalf of the appellant, observing that the case is of the year 1992, this Court had issued NBW against the appellant and the Superintendent of Police, Puri had been directed to ensure the execution of the NBW through the IIC, Puri Town Police Station within a period of one month and to produce the appellant before the Trial Court for his recommitment to jail to undergo the sentence and to intimate the appellant that if he wants to engage any other counsel on his behalf, he could do so within one week of his arrest or in case of his failure to do so, to intimate the Court.