Salim Khan vs State Of Odisha
2023 Latest Caselaw 3585 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.1041 of 2022

              Salim Khan                          ....      Appellant

                                 Mr. B.B. Routray, Advocate

                                       -versus-

              State of Odisha                     ....    Respondent

                                 Mrs. Susamarani Sahoo,
                                 Addl. Standing Counsel

                                 CORAM:
                            JUSTICE S.K. SAHOO
                                   ORDER

Order No. 17.04.2023

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

Since one of the offences under which the appellant has been convicted is under section 376(3) of the Indian Penal Code, let an extra copy of the appeal memo along with the impugned judgment and copies of the interim applications be served on the learned counsel for the State within this week, who shall send the same to the Inspector in-charge of Kishorenagar police station for its service on the informant in Kishorenagar P.S. Case No.105 of 2019 and it will be intimated to him that the matter will be taken up in the week commencing from 01.05.2023 and if he so likes, he can engage a counsel to oppose // 2 //

the prayer for bail. A written proof regarding service of notice be obtained from the informant.

List this matter in the week commencing from 01.05.2023.

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

( S.K. Sahoo) Judge

RKM