BASANT KUMAR SAHOO Vs. AMITABH DAS

JUDGEMENT

(1.) This matter is taken up through Hybrid Mode.

(2.) Vide order dtd. 28/5/2024, this Court directed the petitioner to serve a copy of CMP on the learned Additional Government Advocate appearing on behalf of the State-opposite parties so as to enable him to obtain instructions in the matter as to why the order dtd. 19/4/2023 of the trial Court has not been complied with by opposite party no.1, namely, Mr. Amitabh Das, IIC, Bhadrak (R) Police Station.

(3.) Mr. Amiya Kumar Mishra, learned Additional Government Advocate appearing on behalf of the IIC, Bhadrak(R) Police Station furnished the written instructions to the Court as communicated to him. The said IIC has stated in clear terms that steps have already been taken by him to comply with the order/direction of the trial Court and he has also stated about visiting the spot. It is also stated by the IIC, Bhadrak(R) Police Station that he has taken steps to maintain peace in the locality as provided under Sec. 107 of the Code of Criminal Procedure.