RAMESH SABAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) Though consolidated cause title of the bail application has been filed and the dealing assistant has given a note to that effect, unfortunately, consolidated cause title has not been scanned though it is available in the brief. The learned Deputy Registrar is requested to issue appropriate instructions in this regard to the scanning team.

(2.) Issue notice. Notice on behalf of the opposite party no.1 is accepted by Mr.S.S.Pradhan, learned Addl. Govt. Advocate. Requisites for issuance of notice to opposite party No.2 by registered post with A.D. shall be filed within three working days. The notice shall be made returnable within four weeks.

(3.) List this matter on 12/12/2023.