Ramakanta Rout @ vs State Of Odisha And
2023 Latest Caselaw 12372 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.991 of 2023

              Ramakanta Rout @                    ....      Appellant
              Chhotu

                                 Mr. D. Sahoo, Advocate

                                       -versus-

              State of Odisha and                 ....   Respondents
              another

                                 Smt. Saswata Patnaik
                                 Addl. Government Advocate

                                 CORAM:
                            JUSTICE S.K. SAHOO
                                   ORDER

Order No.                        10.10.2023

   01.           This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

Since one of the offences under which the appellant has been convicted is under section 3 of the S.C. and S.T. (PoA) Act, let an extra copy of the appeal memo along with the impugned judgment and copy of the interim application be served on the learned counsel for the State during course of this week, who shall send the same to the Inspector in- charge of Jamboo Marine police station for its service on the informant in Jamboo Marine P.S. Case No.32 dated 24.02.2022 and it will be intimated to her that the matter will be taken up in the week commencing // 2 //

from 06.11.2023 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.

List this matter in the week commencing from 06.11.2023.

A free copy of this order be handed over to the learned counsel for the State.

( S.K. Sahoo) Judge

RKM

Signature Not Verified Digitally Signed Signed by: RABINDRA KUMAR MISHRA Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 12-Oct-2023 17:52:44