Lucky @ Laxman Sahu vs State Of Odisha
2024 Latest Caselaw 135 Ori

Orissa High Court

Lucky @ Laxman Sahu 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.1350 of 2023

              Lucky @ Laxman Sahu                ....      Appellant


                                Mr. Jnyanananda Panda,
                                Advocate

                                      -versus-

              State of Odisha                    ....      Respondent

                                Mr. P.B. Tripathy,
                                Addl. Standing Counsel
                                  CORAM:
                             JUSTICE S.K. SAHOO

                                  ORDER

Order No. 03.01.2024

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Since one of the offences is under section 3 of the S.C. & S.T. (PoA) Act, let the learned counsel for the appellant serve an extra copy of the appeal memo along with the interim applications and impugned judgment on the learned counsel for the State by tomorrow (04.01.2024), who shall send the same to the Inspector- in-Charge of Th. Rampur Police Station in Th. Rampur P.S. Case No. 67 of 2022 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 16th January, 2024 and if she so likes, she can engage a counsel to // 2 //

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 16th January, 2024.

In the meantime, let the learned State Counsel obtain the case diary, the criminal antecedent of the petitioner, if any and the confirmation letter regarding service of notice on the informant.

( S.K. Sahoo) Judge M.K.Rout