SATYAJIT ROUT Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Learned counsel for the petitioner undertakes to remove the defects as pointed out by the Stamp Reporter within a week.

(3.) Since one of the offences under which charge sheet has been submitted is under sec. 376(3) of the Indian Penal Code, let an extra copy of the revision petition be served on the learned counsel for the State by tomorrow (2/3/2023), who shall send the same to the Inspector-in-Charge of Baisinga police station for its service on the informant in Baisinga P.S. Case No.405 of 2022 and it will be intimated to her that the matter is likely to be taken up on 27/3/2023 and if she so likes, she can engage a counsel to oppose the prayer for bail. A written proof regarding service of notice be obtained from the informant.