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Judgment
Savitri Ratho, J
This application under Section 439 of the Cr.P.C. has been filed in connection with Kabisuryanagar P.S.Case No.437 of 2023 corresponding to G.R. Case No.428 of 2023, now pending for trial in the Court of the learned Additional District and Sessions Judge, Kodala inS.T. Case No. 198 of 2023 against the petitioner and other accused persons for alleged commission of offences under Sections 387/341/326/307/506/34 of the I.P.C. read with Section 25(1-B)(b)/25(6)/27(1) of the Arms Act.
This application has been listed before me as BLAPL No. 11111 of 2023 had been disposed of by me on 12.10.2023.
On 29.04.2024, Mr. A. N. Pattanaik, learned counsel for the petitioner had submitted that co-accused Pradyumna Mallick @ Pradip had been granted bail by a co-ordinate bench of this Court in BLAPL No. 9932 of 2023 on 20.12.2023.
As the FIR match details provided by the Registry did not reflect that BLAPL No. 9932 of 2023 arises out of the same FIR, on 29.04.2024 this case has been directed to be listed along with BLAPL No. 9932 of 2023.
Pursuant to order dated 29.04.2024, the soft copy of BLAPL No. 9932 of 2023 has been supplied by the Registry, but strangely, order dated 20.12.2023 is not part of the record of BLAPL No. 9932 of 2023. Deputy Registrar (Judicial) shall inform the Court whether the final order is not considered to be part of the record in a disposed of case.
FIR match details also indicate that BLAPL No. 11648 of 2024 and BLAPL No. 11650 of 2024 have been filed by co-accused persons. List this case on 06.05.2024 along with the said applications. Registry shall scan the order dated 20.12.2023 passed in BLAPL No. 9932 of 2023 and incorporate it with the digital record of the case.
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