Chinmaya Mangaraj @ vs State Of Odisha & Another
2023 Latest Caselaw 5476 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.407 of 2023

              Chinmaya Mangaraj @                  ....     Appellants
              Bablu & another

                                  Mr. B.R. Swain, Advocate

                                        -versus-

              State of Odisha & another            ....   Respondents

                                  Mr. Priyabrata Tripathy
                                  Addl. Standing Counsel

                                 CORAM:
                            JUSTICE S.K. SAHOO
                                    ORDER

Order No. 08.05.2023

02. 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 (09.05.2023), who shall send the same to the Inspector-in-Charge of Dhauli Police Station in Dhauli P.S. Case No.13 of 2023 for its service on the informant 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.

// 2 //

Put up this matter when moved during summer vacation.

Case diary and instruction relating to criminal antecedents as well as regarding sufficiency of service of notice on the informant shall be obtained in the meantime.

( S.K. Sahoo) Judge

Sipun

SIPUN Digitally signed by SIPUN BEHERA

BEHERA Date: 2023.05.10 17:56:20 +05'30'