Orissa High Court
Sudam Sendria vs State Of Odisha on 13 November, 2020
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 7262 of 2020
Sudam Sendria ....... Petitioner
-Vrs.-
State of Odisha ....... Opp. Party
02. 13.11.2020 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
07.12.2020.
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 by Monday (16.11.2020) which
will be sent to the Inspector in-charge of Saintala 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 07.12.2020 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.