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Judgment
Savitri Ratho, J
The matter is taken up by hybrid mode.
Mr. S.K. Jena, learned counsel for the petitioner undertakes to remove the defect as pointed out by S.R. within a week. He states that he will file H.C.B.A. fee of Rs.20/- in course of the day.
Since Mr. Sibani Shankar Pradhan, learned Additional Government Advocate has stated to have received the copy of the Criminal Revision, the other defect as pointed out by S.R. is ignored.
Issue notice.
Since Mr. Sibani Shankar Pradhan, learned Additional Government Advocate accepts notice on behalf of Opposite Party No.1-State, one extra copy of the brief be served on him within one week enabling him to obtain instruction in the matter. Requisites for issuance of notice on Opposite Party Nos.2 & 3 by Registered Post / Speed Post with A.D shall be filed within one week. Notice be issued making it returnable within four weeks.
Learned counsel for the petitioner shall also serve another copy of the brief on Mr. Pradhan, learned Additional Government Advocate in course of the day, for service of notice on Opposite Party Nos.2 & 3 through the concerned I.O./I.I.C., who shall also inform the Opposite Party Nos.2 & 3 about the date of the posting of the case and that he/she can appear in Court either in person or through counsel or from the Police Station through Video Conferencing to oppose/support the prayer for bail, on that date. Case diary, medical examination report of the victim and statement of the victim recorded under Section 164 Cr.P.C. and social investigation report of the petitioner be obtained.
List this matter on 08th December, 2021.
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