Nabakishore Rana vs State Of Odisha
2021 Latest Caselaw 8498 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.260 of 2021

              Nabakishore Rana                         ....        Appellant

                                   Mr.B.S. Rayaguru, Advocate

                                         -versus-
              State of Odisha                          ....      Respondent

                                   Mr. A. Pradhan,
                                   Addl.Standing Counsel
                                  CORAM:
                              JUSTICE S.K. SAHOO
                                     ORDER

Order No. 12.08.2021

05. This matter is taken up through Hybrid arrangement (video conferencing/physical Mode).

Since the appellant has been convicted, inter alia, for the commission of offence under section 3(2)(V) of the SC & ST (POA) Act, in view of the provision under section 15-A(3) of the SC/ST (POA) Act, let an extra copy of the appeal memo along with impugned judgment and interim applications be served on the learned counsel for the State by tomorrow (05.03.2021), which will be sent to the Inspector in-charge, Badchana Police Station for its service on the informant in Badchana P.S. Case No. 146 of 2016 and it will be intimated to the informant that the matter is likely to be taken up on 26.08.2021 and if she so likes, she can engage an // 2 //

advocate to oppose the application for bail and if she desires, an advocate from the Legal Aid Panel can be engaged to oppose the prayer for bail. A written proof regarding service of notice be obtained from the informant.

Put up this matter on 26.08.2021. Let a free copy of this order be handed over to the learned counsel for the State.

( S.K. Sahoo) Judge P