JIMI NAHAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up through video conferencing mode.

(2.) Heard. 3. Issue notice on admission. 4. Since this case relates to the offences under Ss. 364, 302, 201, 120-B/34 of the IPC read with Ss. 25(1-B) (a) and 27 of the Arms Act and Sec. 3(2)(v) of the SC and ST (PA) Act, notice needs to be issued to the opposite party no.2.

(3.) Learned counsel for the petitioner is directed to serve required number of copies of the CRLMC on the learned Addl. Standing Counsel for the State within three working days hence in order to enable him to serve notice upon the opposite party No.2 through the IIC of the concerned police station regarding hearing of the CRLMC.