AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 163 wordsS. K. Panigrahi, J
This matter is taken up by video conferencing mode.
Learned counsel for the petitioner is directed to serve a copy of the bail application on learned counsel for the State, who shall obtain the Case
Diary in the meantime.
Issue notice to the informant/victim since the alleged offences comes under the purview of Section
363 of the IPC. Learned counsel for the petitioner is also directed to serve one extra copy of the bail application on learned counsel for the State by
06.2021 to notify the informant/victim regarding hearing of the bail application through the concerned Investigating Officer.
List this matter on 23.06.2021.
As the restrictions due to the COVID-19 situation are continuing, learned counsel for the petitioner may utilize a soft copy of this order available in
the High Court’s website or print out thereof at par with certified copy in the manner prescribed, vide Court’s Notice No.4587, dated 25th
March 2020.