Jitendra Kumar Maharana vs State Of Odisha
2023 Latest Caselaw 15527 Ori

Orissa High Court

Jitendra Kumar Maharana vs State Of Odisha on 4 December, 2023

Author: S.K. Sahoo

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No.31 of 2023

              Jitendra Kumar Maharana               ....             Appellant
              @ Jitu @ Jitendra
              Maharana

                                   Mr. S.K. Dwibedi, Advocate

                                         -versus-

              State of Odisha                       ....        Respondent

                                   Mr. P.B. Tripathy
                                   Addl. Standing Counsel
                                   CORAM:
                              JUSTICE S.K. SAHOO
                                     ORDER

Order No.                          04.12.2023

   03.           This     matter    is    taken     up    through         Hybrid

arrangement (video conferencing/physical mode).

Since one of the offences under which the appellant is found guilty 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 so also all its annexures on the learned counsel for the State by tomorrow (05.12.2023), who shall send the same to the Inspector-in-Charge of Fategarh Police Station (in Fategarh P.S. Case No.66 of 2019) for its service on the informant and it will be intimated to him that the matter is likely to be taken up in the week // 2 //

commencing from 18th December 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 in the week commencing from 18th December 2023.

Case diary and instruction relating to criminal antecedents, if any, against the appellant as well as service of notice on the informant shall be obtained in the meantime.

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

( S.K. Sahoo) Judge

sipun

Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 05-Dec-2023 17:31:47