Sanjeeb Kumar Jena @ vs State Of Odisha & Another
2021 Latest Caselaw 10524 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.465 of 2021

             Sanjeeb Kumar Jena @       ....       Appellant
             Sanjib Kumar Jena
                            Mr. A.R. Panda, Advocate

                                -versus-
             State of Odisha & another ....                 Respondents

                                   Mr. S.S. Pradhan,
                                   Addl. Government Advocate
                                     CORAM:

                              JUSTICE S.K. SAHOO

                                       ORDER

Order No.                            30.09.2021

   02.            This    matter    is    taken    up     through   Hybrid

Arrangement (Video Conferencing/Physical Mode).

Heard learned counsel for the appellant and learned counsel for the respondents.

Since the appellant has been convicted, inter alia, for the commission of offence under section 3(1)(x) 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 (01.10.2021), which will be sent to the Inspector in- charge, Purushotampur Police Station for its service on the respondent no.2 Basanta Kumar Sethi in // 2 //

Purushotampur P.S. Case No.167 of 2013 and it will be intimated to the respondent no.2 Basanta Kumar Sethi that the matter is likely to be taken up on 07.10.2021 and if he so likes, he can engage an advocate to oppose the application for bail and if he so 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 respondent no.2 Basanta Kumar Sethi.

Put up this matter on 07.09.2021.

Let a free copy of this order be handed over to the learned counsel for the State.

( S.K. Sahoo) Judge

Jagabandhu