Mayadhar Tare & Others vs State Of Odisha
2023 Latest Caselaw 2267 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CRLA No.145 of 2023

             Mayadhar Tare & others                   ....       Appellants

                                     Mr. T.P. Mohapatra, Advocate

                                           -versus-

             State of Odisha                          ....      Respondent

                                     Mr. Manoranjan Mishra
                                     Addl. Standing Counsel
                                      CORAM:
                                 JUSTICE S.K. SAHOO
                                       ORDER

Order No. 20.03.2023

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

Since one of the offences is under section 3 of the S.C. & S.T. (PoA) Act, let the learned counsel for the appellant serve an extra copy of the appeal memo along with the interim applications and impugned judgment on the learned counsel for the State by tomorrow (21.03.2023), who shall send the same to the Inspector- in-Charge of Krushnaprasad Police Station in Krushnaprasad P.S. Case No. 82 of 2016 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 commencing from 10th 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 // 2 //

informant.

Put up this matter in the week commencing from 10th April 2023.

Case diary and criminal antecedents shall be obtained in the meantime.

( S.K. Sahoo) Judge PKSahoo