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Judgment
S.K. Panigrahi, J
The matter is taken up through video conferencing mode.
Heard. 3. Issue notice on admission.
Since this case relates to the offences under Sections 364, 302, 201, 120-B/34 of the IPC read with Sections 25(1-B) (a) and 27 of the Arms Act
and Section 3(2)(v) of the SC and ST (PA) Act, notice needs to be issued to the opposite party no.2.
Learned counsel for the petitioner is directed to serve required number of copies of the CRLMC on the learned Addl. Standing Counsel for the
State within three working days hence in order to enable him to serve notice upon the opposite party No.2 through the IIC of the concerned police
station regarding hearing of the CRLMC.
List this case on 11.03.2022.
As the restrictions due to resurgence of Covid-19 are continuing, learned counsel for the parties may utilize a print out of the order available in the
High Court’s website, at par with certified copy, subject to attestation by the Advocate concerned with his/her seal, in the manner prescribed vide
Court’s Office Order dated 7th January, 2022.
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