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Rukesh Deep vs State Of Odisha
2024 Latest Caselaw 122 Ori

Citation : 2024 Latest Caselaw 122 Ori
Judgement Date : 3 January, 2024

Orissa High Court

Rukesh Deep vs State Of Odisha on 3 January, 2024

Author: S.K. Sahoo

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.1134 of 2022

              Rukesh Deep                           ....      Appellant

                                   Mr. Niranjan Panda, Advocate

                                         -versus-

              State of Odisha                       ....    Respondent

                                   Mr. Rajesh Tripathy
                                   Addl. Standing Counsel

                                  CORAM:
                             JUSTICE S.K. SAHOO
                                     ORDER
Order No.                          03.01.2024

   07.             This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

Since one of the offences under which the appellant was found guilty by the learned trial Court is under section 376(3) of the Indian Penal, let an extra copy of the appeal memo along with the impugned judgment be served 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 Kantamal Police Station in Kantamal P.S. Case No.05 of 2020 for its service on the informant and it will be intimated to him that the matter is likely to be taken up in the week commencing from 22nd January 2024 and if he so likes, he can engage a counsel to oppose // 2 //

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.

Let the deposition copies of the witnesses examined in the learned trial Court shall be served on the learned counsel for the State in the meantime.

Learned counsel for the State shall obtain case diary and criminal antecedents, if any, against the appellant as well as written instruction from the appellant in the meantime.

( S.K. Sahoo) Judge

PKSahoo

Location: HIGH COURT OF ORISSA

 
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