Kanta @ Srikanta Putel vs State Of Odisha & Another
2021 Latest Caselaw 977 Ori

                              CRLA No. 629 of 2020




                   KANTA @ SRIKANTA PUTEL                ...     APPELLANT

                                                    -VERSUS-

                   STATE OF ODISHA & ANOTHER             ...   RESPONDENTS




02.   28.01.2021         The matter is taken up through Video Conferencing.
                         Learned counsel for the State submits that he has not
                   received a copy of the appeal memo.
                         Let the learned counsel for the appellant serve a copy
                   of the appeal memo along with the impugned judgment and
                   order of conviction on the learned counsel for the State by
                   Monday (01.02.2021).
                         Since one of the offence is under section 3 (2)(v) of
                   the S.C. & S.T. (POA) Act, let the learned counsel for the
                   appellant serve an extra copy of the appeal memo on the
                   learned counsel for the State, who will produce the case
                   diary and shall send a copy of the appeal memo to the
                   Inspector-in-Charge of Loisinga Police Station for its service
                   on the respondent no.2 and it will be intimated to the
                   respondent no.2 that the matter is likely to be taken up in
                   the week commencing from 15th February 2021 and if he so
                   likes, he can engage an advocate in the matter to oppose
                   the prayer for bail. Learned counsel for the State shall
                   obtain written instruction from the Inspector-in-Charge of
                   Loisinga Police Station regarding service of notice on the
                   respondent no.2.
                           List this matter in the week commencing from 15th
                   February 2021.
                Learned counsel for the State shall obtain the case
          diary and instruction regarding service of notice on the
          respondent no.2 in the meantime.
               Learned counsel for the appellant undertakes to file
          Vakalatnama by Monday (01.02.2021).


                                             .............................
PKSahoo                                       S.K. Sahoo, J.