Alok @ Chittaranjan vs State Of Odisha
2023 Latest Caselaw 11454 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.214 of 2023

              Alok @ Chittaranjan                  ....      Appellant/
              Pradhan                                       Petitioner

                                  Mr. Amitav Tripathy, Advocate

                                        -versus-

              State of Odisha                      ....   Respondent/
                                                          Opp. Party

                                  Mr. Rajesh Tripathy
                                  Addl. Standing Counsel
                                  CORAM:
                             JUSTICE S.K. SAHOO
                                    ORDER

Order No.                         21.09.2023

                             I.A. No.444 of 2023

   02.           This    matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

This is an application for bail. Since one of the offences under which the appellant has been convicted is under section 376(3) of the Indian Penal Code, let an extra copy of the appeal memo along with the impugned judgment and copies of the interim applications be served on the learned counsel for the State by Monday (25.09.2023), who shall send the same to the Inspector in-charge of Khandapada police station for its service on the informant in Khandapada P.S. Case // 2 //

No.219 dated 01.11.2018 and it will be intimated to him that the matter will be taken up in the week commencing from 09.10.2023 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.

List this matter in the week commencing from 09.10.2023.

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

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: 26-Sep-2023 15:29:44