LOKANATH PAIKARAY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. R.R. Ray, learned counsel has appeared for petitioner no.1 on the basis of prisoner's petition received from the jail.

(2.) Heard Mr. R.R. Ray, learned counsel for the petitioner no.1 and Mr. S.K. Samantaray, learned counsel for the petitioner no.2 and Mr. B.K. Ragada, learned Addl. Government Advocate for the State.

(3.) In spite of order dtd. 1/11/2023 directing the learned Addl. Govt. Advocate to obtain the case diary and injury report and to instruct the investigating officer to obtain the injury report in proper format from the medical officer who has conducted the examination of the injured, the same injury report of Aditya Samantasinghar has been sent along with the case diary which has been received on 8/12/2023 in the Office of the learned Advocate General. In this injury report the word grievous hurt has been mentioned and the word sharp weapon used has been mentioned but neither the site of the injury or the size of the injury has been mentioned. The name of designation of the doctor who issued the report is not mentioned clearly. The entries in report are difficult to read.