Babuli Kudei @ Khandia vs State Of Odisha
2023 Latest Caselaw 3587 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.327 of 2023

                 Babuli Kudei @ Khandia               ....      Appellant

                                     Mr. M. Das, Advocate

                                           -versus-

                 State of Odisha                      ....    Respondent

                                     Mr. Rajesh Tripathy,
                                     Addl. Standing Counsel

                                      CORAM:
                                 JUSTICE S.K. SAHOO
                                       ORDER

Order No. 17.04.2023

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

Heard.

Admit.

Call for the trial Court record. Since one of the offences involved is under section 376-AB of the Indian Penal Code, let the learned counsel for the appellant serve an extra copy of the appeal memo along with the impugned judgment on the learned counsel for the State by 19.04.2023, who shall send the same to the Inspector in-charge, Phulbani Sadar police station for its service on the informant in Phulbani Sadar P.S. Case No.21 of 2019 and it will be intimated to him that the matter // 2 //

will be taken up in the week commencing from 01.05.2023 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.

List this matter in the week commencing from 01.05.2023.

( S.K. Sahoo) Judge

RKM