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Judgment
M.S. Raman, J
This matter is taken up through Hybrid Mode.
Vide order dated 28th May, 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 dated 19.04.2023 of the trial Court has not been complied with by opposite party no.1, namely, Mr. Amitabh Das, IIC, Bhadrak (R) Police Station.
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 Section 107 of the Code of Criminal Procedure.
At this stage, Mr. Mihir Kumar Rath, learned counsel appearing for the petitioner seeks accommodation to obtain further instructions from his client.
List this matter in the week commencing 1st July, 2024, if moved. Photocopy of the written instruction furnished by the learned Additional Government Advocate be kept on record.
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