RAJESH KUMAR NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through video conferencing.

(2.) List this matter on 31/1/2022 as prayed for by Mr. P.K. Pattanaik, learned A.G.A. to get the statement of the victim recorded under Sect.164, Cr.P.C.

(3.) As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dtd. 25/3/2020 as modified by Court's Notice No.4798, dtd. 15/4/2021 and Court's Office Order circulated vide Memo No.514, dtd. 7/1/2022.