Citation : 2024 Latest Caselaw 394 Ori
Judgement Date : 8 January, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No. 1414 of 2023
Prafulla Kumar Panda .... Appellant
Mr. B. Mohapatra, Advocate
-versus-
State of Odisha .... Respondent
Mr. Rajesh Tripathy,
Addl. Standing Counsel
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 08.01.2024
01. 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 376AB 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 (09.01.2024), who shall send the same to the Inspector-in-Charge of Jajpur Town Police Station in Jajpur Town P.S. Case No.233 of 2021 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 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.
// 2 //
Let the deposition copies of the witnesses examined in the learned trial Court 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
M.K.Rout
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