Ghana Bengera vs State Of Odisha
2024 Latest Caselaw 115 Ori

Orissa High Court

Ghana Bengera vs State Of Odisha on 3 January, 2024

Author: S.K. Sahoo

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              JCRLA No.66 of 2022

              Ghana Bengera                        ....      Appellant

                                  Mr. Devashis Panda, Advocate

                                        -versus-

              State of Odisha                      ....    Respondent

                                  Mr. Sonak Mishra
                                  Addl. Standing Counsel

                                   CORAM:
                               JUSTICE S.K. SAHOO
                                   ORDER

Order No.                        03.01.2024

   02.           This   matter     is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

Perused the prisoner's petition at Flat 'A' for engagement of Mr. Devashis Panda, learned counsel as his counsel.

Mr. Panda has already filed Vakalatnama on behalf of the appellant.

Since one of the offences under which the appellant was found guilty by the learned trial Court is under section 376AB of the Indian Penal, let the registry serve a copy of the appeal memo along with the impugned judgment on the learned counsel for the State by day after tomorrow (05.01.2024), who shall send the same to the Inspector-in-Charge of // 2 //

Tangi Police Station in Tangi P.S. Case No. 200 of 2018 for its service on the informant and it will be intimated to her that the matter is likely to be taken up in the week commencing from 22nd January 2024 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 22nd January 2024.

The deposition copies of the witnesses examined in the learned trial Court has already been served on the learned counsel for the State.

Learned counsel for the State shall obtain case diary and criminal antecedents, if any, against the appellant as well as written instruction regarding service of notice on the informant in the meantime.

( S.K. Sahoo) Judge

PKSahoo

Location: HIGH COURT OF ORISSA