ABLAPL/16353/2020
2021 Latest Caselaw 1412 Ori

                           ABLAPL No.16353 of 2020




02. 04.02.2021    The matter is taken up through video conferencing.

                  Upon hearing learned counsel for the petitioner and learned
                 counsel for the State, this Court, keeping in view the best
                 interest of the parties, directs that the matter be referred for
                 Mediation. The Secretary, District Legal Service Authority,
                 Bargarh is directed to take appropriate steps in the matter and
                 see that the exercise is completed within 30 days hence. The
                 petitioner and the informant be accordingly noticed.

                  Copy of the ABLAPL and F.I.R. be sent to the Secretary,
                 District Legal Service Authority, Bargarh for needful onward
                 action.

                  List this matter in the week commencing 9th March, 2021.

                  As an interim, it is directed that the petitioner shall not be
                 arrested in connection with Bargarh P.S. Case No.41 of 2020
                 corresponding to C.T. Case No.95 of 2020 pending in the
                 court of learned S.D.J.M., Bargarh, till the next date.

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

                                                           ..................

(D. Dash, J) H