Anil Kumar Dash @ vs State Of Odisha
2021 Latest Caselaw 6199 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.239 of 2021

              Anil Kumar Dash @                 ....     Appellant
              Chengulu

                                  Mr. A. Sarangi, Advocate

                                     -versus-
              State of Odisha                   ....   Respondent

                                  Mr. P.C. Das,
                                  Addl. Standing Counsel
                                   CORAM:

                            JUSTICE S.K. SAHOO
                                   ORDER

Order No. 07.06.2021

02. This matter is taken up by video conferencing mode.

Let an extra copy of the appeal memo along with the copy of the interim application and the copy of the judgment be served on the learned counsel for the State by tomorrow (08.06.2021), which will be sent to the Inspector in-charge of Jharpada police station for its service on the informant and it will be intimated to her that the matter is likely to be taken up in the week commencing from 21.06.2021 and if she so likes, she can engage an advocate to oppose the prayer for bail. A written proof regarding service of notice be obtained from the informant.

// 2 //

Learned counsel for the State shall produce the case diary on the next date.

List this matter in the week commencing from 21st June 2021.

( S.K. Sahoo) RKM Judge