Orissa High Court
Jitendra Jamuda vs State Of Odisha on 14 September, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 4799 of 2020
1. Jitendra Jamuda
2. Sunil Jamuda ....... Petitioners
-Vrs.-
State of Odisha ....... Opp. Party
02. 14.09.2020 This matter is taken up through Video
Conferencing.
Learned counsel for the State submits that he has
not received the case diary.
List this matter in the week commencing from
28.09.2020.
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 which will be sent to the
Inspector in-charge of Kalinganagar (Duburi) police station
for its service on the informant and it will be intimated to
the informant that the case will be taken up in the week
commencing from 28.09.2020 and the informant, if he so
likes, 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.