BLAPL/1536/2020
2021 Latest Caselaw 4865 Ori

                                BLAPL No.1536 OF 2020




03. 08.04.2021           The matter is taken up through video conferencing
                 mode.
                         Heard.
                         Learned counsel for the Petitioner is directed to serve
                 two extra copies of the application upon the learned counsel
                 for the State by tomorrow for its service upon the informant in
                 her name and address as would be so supplied with the copy
                 of the application.
                         On receipt of the same, learned counsel for the State
                 would do well to send the same to the IIC of the concerned
                 police station for its due service with necessary information
                 that the matter is likely to be listed for hearing on 26.04.2021;
                 when she can raise her objection(s) in the matter of grant of
                 bail to the Petitioner and further for the purpose if she requires
                 the assistance of a legal counsel of her choice, she may
                 approach the nearest Taluk Legal Services Committee/District
                 Legal Service Authority to avail that facility(s).
                         Learned counsel for the State is directed to obtain the
                 up-to date case diary as also the statement recorded under
                 section 164 Cr.P.C., by the next date of listing.
                         List this matter on 26.04.2021.
                         As the restrictions due to the COVID-19 situation are
                 continuing, learned counsel for the parties may utilize a soft
                 copy of this order/judgment available in the High Court's
                 website or print out thereof at par with certified copy in the
                            =2=




       manner prescribed, vide Court's Notice No.4587 dated 25th
       March, 2020.


                                    ..........................
                                     D. Dash, J.

Basu