Baidhar Panda vs State Of Odisha
2022 Latest Caselaw 1996 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.48 of 2022

                  1. Baidhar Panda
                  2. Banshidhar Raj
                                                        ....      Appellants

                                  Mr.R.C. Jena, Advocate

                                           -versus-
              State of Odisha                           ....    Respondent

                                  Mr.A.K. Beura,
                                  Addl. Standing Counsel
                                      CORAM:

                              JUSTICE S.K. SAHOO
                                   ORDER

Order No.                         28.03.2022

   03.            This   matter       is     taken      up    through    Hybrid

arrangement (video conferencing/physical mode).

Learned counsel for the State submitted that since in the impugned judgment, the P.S. case number was not reflected, difficulty was faced by the Inspector-in-charge of Jaleswar police station to serve the notice on the informant. The case arises out of Jaleswar P.S. Case No.8 dated 02.02.2011 and the informant of the case is one Gunadhar Jena, son of Late Ganesh Chandra Jena, mouza- Dhansimulia, P.S. Jaleswar, Dist- Balasore who has been examined as P.W.1 during trial.

// 2 //

The Learned counsel for the appellants shall supply the deposition copies of all the witnesses to the learned counsel for the State by tomorrow (29.03.2022).

List this matter in the week commencing from 11.04.2022.

In the meantime, learned counsel for the State shall obtain written instruction from the Inspector-in- charge of Jaleswar police station as to whether the notice on the informant is sufficient or not.

( S.K. Sahoo) Judge P