Pratap Prusty @ Dhalia vs State Of Odisha
2023 Latest Caselaw 12797 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No.1099 of 2023

              Pratap Prusty @ Dhalia                   ....        Appellant

                                   Mr. S.P. Das, Advocate

                                          -versus-

              State of Odisha                          ....        Respondent

                                   Mr. Arupananda Das,
                                   Addl. Govt. Advocate
                                   CORAM:
                              JUSTICE S.K. SAHOO
                                     ORDER

Order No.                          16.10.2023

   01.             This     matter        is   taken        up    through    Hybrid

arrangement (video conferencing/physical Mode).

Heard.

Admit.

Call for trial Court records.

The Interim applications for bail and stay of realization of fine shall be considered after receipt of the trial Court records.

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

Since one of the offence under which the appellant has been found guilty is under section 376-AB of the Indian Penal Code, let an extra copy of the appeal memo, the impugned judgment as well as the copies of // 2 //

the interim applications be served on the learned counsel for the State by tomorrow (17.10.2023), who shall send the same to the Inspector in-charge of Bolani Police Station for its service on the informant in (Bolani P.S. Case No.39 dated 03.10.2020) and it will be intimated her that the matter will be taken up in the week commencing from 6th November 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 6th November 2023.

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

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

( S.K. Sahoo) Judge sipun

Signature Not Verified Digitally Signed

Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 17-Oct-2023 16:29:18