Santosh Pradhan vs State Of Odisha & Another
2023 Latest Caselaw 3059 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No.336 of 2023

              Santosh Pradhan                     ....     Appellant

                                   Ms. D.R. Nanda, Advocate

                                      -versus-

              State of Odisha & another           ....    Respondents

                                   Mr. Rajesh Tripathy,
                                   Addl. Standing Counsel

                                  CORAM:
                             JUSTICE S.K. SAHOO

                                     ORDER

Order No.                          10.04.2023


   01.            This    matter     is   taken    up    through     Hybrid

arrangement (video conferencing/physical mode).

Heard Admit Call for trial Court records.

The Interim applications for bail and stay of realization of fine shall be considered after receipt of the trial Court records.

Since one of the offence under section 376(3) of the Indian Penal Code, let an extra copy of the appeal memo and impugned judgment as well as copies of the interim applications be served on the learned counsel for the State by tomorrow (11.04.2023), which will be sent // 2 //

to the Inspector in-charge of Puri Sadar Police Station in Puri Sadar P.S. Case No.203 of 2020 for its service on the informant and it will be intimated to him that the matter is likely to be taken up on 24th April 2023 and if he so likes, he can engage a counsel to oppose the prayer for bail. A written proof regarding service of notice be obtained from the informant.

Put up this matter on 24th April 2023.

( S.K. Sahoo) Judge

Sipun