Amina @ Susanta Behera vs State Of Odisha
2023 Latest Caselaw 6242 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.415 of 2023

              Amina @ Susanta Behera              ....      Appellant

                                 Mr.B.K. Mishra, Advocate

                                       -versus-

              State of Odisha                     ....    Respondent


                                 Mrs.Susamarani Sahoo
                                 Addl. Standing Counsel
                                 CORAM:
                           JUSTICE S.K. SAHOO

                                ORDER

Order No.                     16.05.2023


   01.           This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

Learned counsel for the appellant files the deficit Court fee with a memo, which is taken on record.

Accordingly, defect no. 4(a) as pointed out by the Stamp Reporter is removed.

Heard.

Admit.

Call for the trial Court records. Since one of the offences is under section 376AB of the Indian Penal Code, let an extra copy of the appeal memo along with interim application and impugned judgment be served on the learned counsel // 2 //

for the State, who shall send the same to the Inspector in-charge of Banki Police Station and it will be served on the informant in Banki P.S. Case No.219 of 2018 intimating her that the matter will be taken up in the week commencing from 26th June 2023 and if she so likes, she 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 in the week commencing from 26th June 2023.

Instruction shall be obtained in the meantime.

( S.K. Sahoo) Judge

PKSahoo

Signature Not Verified Digitally Signed Signed by: PRAMOD KUMAR SAHOO Reason: Authentication Location: High Court of Orissa Date: 18-May-2023 10:33:25