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Judgment
8 paragraphs · 264 wordsSavitri Ratho, J
Mr. S.S. Mohapatra, learned Addl. Standing Counsel for the State submits that he has obtained instructions from the I.I.C., Puintala Police Station that Champeswar Bastia is presently staying at village Jamgaon, P.S. Puintala, Dist. Bolangir since the last 15 years.
The original report of the Sarpanch Buble Gram Panchayat has been enclosed with the instructions where it is stated that the appellant has moved to village Jamgaon with his family and he is staying there.
The original counsel Mr. Pradipta Mohanty engaged by the appellant, has not appeared in the case for which on 21.02.2024, this Court had engaged Mr. Sougat Dash, learned counsel from the panel of the advocates submitted by the High Court Legal Services Committee. The letter issued by him at the address in the appeal memo has returned unserved with the postal endorsement that addressee “has been expired”.
In these circumstances, Mr. S.S. Mohapatra, learned Addl. Standing Counsel for the State is directed to inform the I.I.C., Puintala Police Station to inform the appellant that Criminal Appeal No. 66 of 1992 filed by him in this Court has been entrusted to Mr. Sougat Dash, learned counsel who shall argue the case on his behalf. It is open to him to engage any other counsel of his choice before the next date, if he so desires.
List this case on 13.05.2024.
Mr. S.S. Mohapatra, learned Addl. Standing Counsel submits that he shall send a soft copy of the paper book for service on the appellant through the I.I.C., Puintala Police Station.
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