Babua @ Gopinath Mohanty vs State Of Odisha

S.K. Sahoo, J

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

Learned counsel for the State has produced the written instruction received from the Inspector in-charge of Dhamnagar police station regarding service of notice on the informant, which is taken on record.

Mr. Karunakar Nayak, learned counsel has already entered appearance on behalf of the informant.

Learned counsel for the petitioner submitted that the petitioner is in judicial custody since 31.07.2018 and out of fifty one charge sheet witnesses, only fifteen witnesses have been examined in the trial Court.

In view of such submission, let a status report be called for from the learned trial Court i.e. learned Adhoc Additional Sessions Judge (FTSC), Bhadrak in Special (POCSO) Case No.80 of 2018 and for such purpose, the file be placed before the learned Registrar (Judicial) of this Court, who shall send a copy of this order to the Court concerned immediately through e-mail and the status report shall be furnished through e-mail so as to reach this Court on or before 18.07.2024.

List this matter on 19.07.2024.

I.A. NO.247 OF 2024

This is an application for interim bail.

Learned counsel for the State has produced the written instruction received from the Inspector in-charge of Dhamnagar police station relating to the ailment of the son of the petitioner.

Learned counsel for the State submitted that since the wife of the petitioner is residing with her father at Chandrasekharpur, some more time be granted to obtain instruction and further submitted that the learned counsel for the petitioner has not supplied the medical documents in support of the averments taken in the interim application.

Let the learned counsel for the petitioner supply the medical documents to the learned counsel for the State during course of the day through WhatsApp.

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