Baidhar Panda And Others vs State Of Odisha
2022 Latest Caselaw 1311 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.48 of 2022

              Baidhar Panda and others              ....      Appellants

                                   Mr. R.C. Jena, 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 appellants, inter alia, have been convicted under section 3(1)(x) of the S.C. & S.T. (PoA) Act, 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 Jaleswar police station for its service on the informant in Jaleswar P.S. Case No.08 of 2011 and it will be intimated to the informant that the matter is likely to be taken up on 28.02.2022 and if he so likes, he 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 28.02.2022.

(S.K. Sahoo) Judge

RKM