Sunil Das vs State Of Odisha & Another
2023 Latest Caselaw 5477 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.458 of 2023

              Sunil Das                            ....      Appellant

                                  Mr. U. Barik, Advocate

                                        -versus-

              State of Odisha & another            ....   Respondents

                                  Mr. Priyabrata Tripathy
                                  Addl. Standing Counsel

                                 CORAM:
                            JUSTICE S.K. SAHOO
                                    ORDER

Order No. 08.05.2023

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 an extra copy of the appeal memo along with the impugned judgment be served on the learned counsel for the State by tomorrow (09.05.2023), who shall send the same to the Inspector-in-Charge of Kegaon Police Station in Kegaon P.S. Case No.254 of 2022 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.

Put up this matter when moved during vacation.

// 2 //

Learned counsel for the State shall obtain case diary and criminal antecedents, if any, against the appellant in the meantime.

                                                 ( S.K. Sahoo)
                                                      Judge

Sipun




            Digitally signed

   SIPUN    by SIPUN
            BEHERA

   BEHERA   Date:
            2023.05.10

            17:58:39 +05'30'