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Judgment
A.K. Mohapatra, J
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
Heard learned counsel for the Petitioner.
Issue notice to the Opposite Party No.2 by Registered Post with A.D. by fixing a short returnable date. Requisite shall be filed within three working days.
Extra copy of the bail application be served on learned Additional Government Advocate appearing for the State-Opposite Party No.1 within three working days, who in turn, shall transmit the same to the IIC/ I.O. of the concerned Police Station to enable him serve the same to the Informant/ victim in this case and also intimate his/ her that this case shall be taken up on 09th May, 2024 with regard to grant of bail to the Petitioner by this Court. If the Opposite Party No.2 has any objection, he/she shall appear in person in Court or through virtual mode on the said date. If the Opposite Party No.2/ Informant agrees to appear through virtual mode, the IIC of the concerned P.S. Shall make necessary arrangement for the appearance of the informant/victim on the said date and if he/she does not respond to the same, the case shall be disposed of without awaiting his/her response.
List this matter on 09th May, 2024.
Learned Additional Government Advocate appearing for the State is directed to obtain the statement of the victim recorded under Section 164 Cr.P.C., medical examination report of the victim along with case diary & the report with regard to service of copy of such notice on the Informant/ Opposite Party No.2 through the IIC/ I.O. concerned on the next date.
Learned counsel for the Petitioner shall also provide a copy of the deposition on learned counsel for the State in the meantime.
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