Sunil @ Samir Sahu vs State Of Odisha And
2023 Latest Caselaw 15872 Ori

Orissa High Court

Sunil @ Samir Sahu vs State Of Odisha And on 11 December, 2023

Author: S.K. Sahoo

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.1315 of 2023

              Sunil @ Samir Sahu                 ....          Appellant

                                 Mr. D.R. Mishra, Advocate

                                    -versus-

              State of Odisha and                ....        Respondents
              another

                                 Mr. Arupananda Das
                                 Addl. Govt. Advocate
                                  CORAM:
                             JUSTICE S.K. SAHOO
                                   ORDER

Order No.                        11.12.2023

   01.            This    matter    is   taken        up     through   Hybrid

arrangement (video conferencing/physical Mode).

Heard.

Admit.

Call for the trial Court records.

( S.K. Sahoo) Judge

02. This is an application for bail.

Since one of the offences under which the appellant- petitioner 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 // 2 //

the interim applications be served on the learned counsel for the State by 13.12.2023, who shall send the same to the Inspector in-charge of Birmaharajpur police station for its service on the informant in Birmaharajpur P.S. Case No.142 of 2020 and it will be intimated to him that the matter will be taken up after receipt of the trial Court records 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.

This interim application along with I.A. No.2939 of 2023 shall be considered after receipt of the trial Court records.

Let the learned counsel for the petitioner supply the deposition copies of the witnesses examined in the learned trial Court to the learned counsel for the State in the meantime.

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

( S.K. Sahoo) Judge

RKM

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK Date: 14-Dec-2023 11:56:10