Manoj Behera @ Susanta @ Olla vs State Of Odisha & Another

S.K. Panigrahi, J

This matter is taken up by virtual mode

Heard.

Since the offencesare under Sections 376(2)(n) of the Indian Penal Code besides other offence read with Section 3 of the SC & ST Act, issue

notice to the Respondent No.2.

Two extra copies of the brief be served on the learned counsel for the State, who in turn, shall transmit the same to the IIC/I.O. of the concerned

P.S. to enable him to serve the same on the Respondent No.2-victim in this case indicating therein that the matter shall be taken up on

1stFebruary,2022 with regard to grant of bail to the appellant.

List this matter on 1stFebruary, 2022.

As the restrictions due to resurgence of Covid-19 are continuing, learned counsel for the parties may utilize a printout 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.

.............................................