Orissa High Court
Budhan @ Budun Hembram vs State Of Odisha on 7 December, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No.2316 of 2020
Budhan @ Budun Hembram ....... Petitioner
-Vrs.-
State of Odisha ....... Opp. Party
03. 07.12.2020 This matter is taken up through Video
Conferencing.
Learned counsel for the State submits that he has
not received the case diary, 164 Cr.P.C. statement of the
victim and medical examination report.
List this matter in the week commencing from
11.01.2021.
Since the case involves offence under section
376(DA) of the Indian Penal Code and as per section 439(1-
A) of Cr.P.C., hearing of the informant is obligatory, let one
extra copy of the bail application be served on the learned
counsel for the State within a week which will be sent to the
Inspector in-charge of Jashipur police station for its service
on the informant in Jashipur P.S. Case No.40 of 2019 and it
will be intimated to the informant that the case will be taken
up in the week commencing from 11.01.2021 and the
informant, if she so likes, she can engage an advocate to
oppose the prayer for bail. A written proof regarding service
of notice be obtained from the informant.
Learned counsel for the State shall produce the
case diary on the next date.
A free copy of this order be handed over to the
learned counsel for the State for compliance.
Sisir .............................
S.K. Sahoo, J.