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Judgment
9 paragraphs · 212 wordsV. Narasingh, J
1. Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is seeking pre-arrest bail in connection with G.R. Case No.1702 of 2025 pending on the file of learned SDJM, Bhubaneswar, arising out of Mahila Station Vide Mahila P.S. Case No.264 of 2025 for commission of offences punishable under Section 85/82/351(2)/115(2)/3(5) of BNS, 2023.
Learned counsel for the Petitioner undertakes to implead the Informant as Opposite Party No.2. Consolidated cause title along with requisites for issuance of notice by Registered Post with A.D to the newly added Opposite Party shall be filed by 9. 10.2025.
Informant be noticed through the I.O. Extra copy of the brief for the purpose be served on the learned counsel for the State by 09.10.2025.
List this matter on 03.12.2025. Learned counsel for the State is called upon to obtain the Case Diary in the meanwhile.
As an interim measure, it is directed that the Petitioner shall not be taken into custody in connection with the aforesaid case, till the next date.
In the event of non filing of requisites, by the date fixed, the interim order shall stands vacated.
It is needless to say that the Petitioner shall cooperate with the Investigating Agency.