Apurba Ranjan Rout vs State Of Odisha And
2021 Latest Caselaw 12207 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLLP No.73 of 2019

              Apurba Ranjan Rout                   ....       Petitioner

                                  Mr.M.R.Dash, Advocate

                                        -versus-

              State of Odisha and                  ....    Opp. Parties
              another

                                  Mr. Rajesh Tripathy,
                                  Addl. Standing Counsel

                                 CORAM:
                             JUSTICE S.K. SAHOO
                                    ORDER

Order No. 05.11.2021

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

Perused the report of the postal department from which it reveals that the postal peon had gone to the addressee for service of the notice, but the same could not be delivered and accordingly it was returned with the noting 'not known'.

Learned counsel for the petitioner submits that opposite party no.2 is very much available in the address given in the cause title, but he is deliberately trying to avoid the receipt of the notice.

In view of such submission, let a copy of the petition be served on the learned counsel for the State along with the copy of the impugned judgment // 2 //

by Monday (29.11.2021), on receipt of which the same shall be sent to Inspector in-charge of Bhadrak Town police station for its service on the opposite party no.2 and intimation regarding sufficiency of service of the notice shall be provided to the office of the learned Advocate General by the next date.

List this matter on 24th December 2021.

( S.K. Sahoo) Judge

PKSahoo