Orissa High Court
Purna Chandra Birua vs State Of Odisha on 7 December, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No.2329 of 2020
Purna chandra Birua ....... Petitioner
-Vrs.-
State of Odisha ....... Opp. Party
03. 07.12.2020 This matter is taken up through Video
Conferencing.
None appears on behalf of the petitioner.
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.