SOUMYA DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Mahakud, learned counsel for petitioner and Mr. Pujari, learned counsel for informant/victim being present at the virtual court of Orissa High Court at Bolangir, address arguments.

(2.) It is submitted by learned counsel for petitioner that he has forwarded copies of depositions to the office of the learned Advocate General by e-mail though he is not able to recollect the exact date.

(3.) Learned ASC submits that he has not received copies of depositions sent through e-mail however shall also make an endeavour to retrieve the same if the e-mail has been received.