Debananda Patel @ Dega vs State Of Odisha
2023 Latest Caselaw 5479 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.393 of 2023

              Debananda Patel @ Dega               ....         Appellant

                                  Mr. U.S. Patel, Advocate

                                        -versus-

              State of Odisha                      ....        Respondent

                                  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).

Heard Mr.U.S. Patel appearing through Virtual High Court, Sundargarh.

Admit.

Call for the trial Court records. Learned counsel for the State submits that he has received the copy of the appeal memo along with impugned judgment as well as the interim applications.

Let an extra set of appeal memo along with impugned judgment as well as the interim applications be served on the learned counsel for the State during this week which will be sent to Lephripara Police // 2 //

Station for its service on the informant in Lephripara P.S. Case No.163 of 2015.

Put up this matter in the week commencing from 26th June 2023.

Learned counsel for the State shall obtain written instruction regarding service of notice on the informant in the meantime.

Learned counsel for the appellant shall supply the deposition copies of the witnesses examined in the trial Court to the learned counsel for the State in the meantime.

( S.K. Sahoo) Judge

Sipun

Digitally SIPUN signed SIPUN by

BEHE BEHERA Date:

RA 2023.05.10 17:53:53 +05'30'