Lulup Behera @ Nilup @ Nilu @ Nulupa vs State Of Odisha And Another

Savitri Ratho, J

This is the successive application for bail filed by the appellant - Lulup Behera @ Nilup @ Nilu @ Nulupa who is in custody since 11.3.2018.

Notice had been issued to the informant vide order dated 23.03.2023 and the Registry has reported that A.D. of notice is back after service of notice on respondent No.2. Since notice had been served on 11.04.2023, list this matter in the week commencing 8th May, 2023 to enable the respondent No.2 to engage a counsel or appear through virtual mode.

Registry shall verify if any counsel has appeared on behalf of the respondent and furnish his/her name in the brief and in the cause list before the next date.

Mr. S.K.Rout, learned counsel for the petitioner submits that the original trial and split up trial are proceeding simultaneously and in the split up trial, 15 witnesses have been examined. Mr.S.K.Rout, learned counsel for the petitioner further submits that the accused who is facing trial in the original trial, i.e., C.T. (Special) Case No.74 of 2016 has been released on bail by this Court vide order dated 10.01.2023 passed in CRLA No.323 of 2022. He has filed a copy of the said order for perusal of the Court.

Registry is directed to call for a report from the learned trial Court regarding the status of the original trial in C.T. (Special) Case No.74 of 2016 and C.T. (Special) Case No.74 (A) of 2016, so as to reach this Court before the next date.

Mr.Rout, learned counsel for the petitioner shall file the copy of the depositions of the witnesses examined in the case after serving copy on learned State Counsel.

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