Subu @ Subhransu Sekhar vs State Of Odisha
2022 Latest Caselaw 1310 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.93 of 2022

              Subu @ Subhransu Sekhar ....                     Appellant
              Pattnaik

                                   Mr. B.K. Dash, Advocate

                                         -versus-
              State of Odisha                       ....    Respondent

                                   Mr. Arupananda Das,
                                   Addl. Government Advocate
                                      CORAM:

                             JUSTICE S.K. SAHOO

                                      ORDER

Order No. 14.02.2022

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

Heard.

Admit.

Call for the trial Court record. The interim applications for bail and stay realization of fine shall be considered after receipt of the trial Court record.

Since the appellant has been convicted, inter alia, for offence under section 376-AB of the Indian Penal Code, let an extra copy of the appeal memo along with the impugned judgment and the interim applications be served on the learned counsel for the // 2 //

State by 15.02.2022, who shall send the same to the Inspector in-charge of Angul police station for its service on the informant in Angul P.S. Case No.552 of 2019 and it will be intimated to the informant that the matter is likely to be taken up on 07.03.2022 and if she so likes, she can engage an Advocate to oppose the application for bail. A written proof regarding service of notice be obtained from the informant.

List this matter on 07.03.2022.

(S.K. Sahoo) Judge

RKM