Orissa High Court
Ruturaj Behera vs State Of Odisha .... Opp. Party on 27 July, 2021
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 2072 of 2021
1. Ruturaj Behera
2. Hemanta Behera .... Petitioners
Mr.B.K. Behera, Advocate
-versus-
State of Odisha .... Opp. Party
Mr.A.K. Beura
Addl.Standing Counsel
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 27.07.2021
04. This matter is taken up by video conferencing mode.
Since one of the offence is under section 376DB of the Indian Penal Code, learned counsel for the petitioners shall serve one extra copy of the bail application on the learned counsel for the State, which will be sent to the Inspector in-charge of Golanthara Police Station for its service on the informant in Golanthara P.S. case No.27 of 2021 and it will be intimated to him that the matter will be taken up in the week commencing from 9th August 2021 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.
// 2 // List this matter in the week commencing from 9th August 2021.
Learned counsel for the State shall obtain instruction regarding service of notice on the informant by the next date.
Case diary, 164 Cr.P.C. statement of the victim and her medical examination report shall be obtained in the meantime.
( S.K. Sahoo) Judge PKSahoo Page 2 of 2