BULAN Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Since one of the offences is under sec. 3 of the S.C. and S.T. (PoA) Act, learned counsel for the appellant shall serve two extra copies of the appeal memos along with the annexures on the learned counsel for the State by 7/3/2023, one of which shall be retained by him and the other copy will be sent to the Inspector in-charge of Dabugaon police station for its service on the informant in Dabugaon P.S. Case No.51 of 2022 and it will be intimated to her that the matter is likely to be taken up in the week commencing from 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.

(3.) List this matter in the week commencing from 27/3/2023.