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Judgment
Savitri Ratho, J
By order dated 01.07.2024, this matter had been directed to be listed along with BLAPL No. 109 of 2024, as it appear from the FIR match details that BLAPL No. 109 of 2024 was pending. The scanned copy of bail application has been tagged to the digital record but does not include the final order dated 15.05.2024 passed in the said case. Order dated 15.05.2024 is however available in the website of the High Court and on perusal of the same, it is apparent that the said bail application had been filed by co-accused Bela @ Belalsenna Swain @ Belalsen Swain and was dismissed on 15.05.2024 granting liberty to the petitioner to move for bail afresh after examination of the injured Sushanta Gouda.
The Deputy Registrar Judicial as well as the C.P.C. shall ensure that the final orders passed in the bail applications are scanned and form part of the digital record. Failure to do causes inconvenience to the Court when the connected files are called for reference in other bail applications and may give rise to contradictory orders in connected bail applications. Although a direction to this effect had been issued earlier, but has not been complied by the Registry. A report in this regard should be submitted by the Registrar (Judicial) and the C.P.C.
The rejection order reveals that the petitioner has 12 criminal antecedents.
Mr. S. K. Mahanty, learned counsel for the petitioner prays for an adjournment to file an affidavit as per order dated 12.07.2024 indicating the nature of criminal antecedents of the petitioner and status of those cases.
Ms. S. Mishra, learned Additional Standing Counsel prays for an adjournment to obtain the case diary and criminal antecedents of the petitioner.
List this case on 26.07.2024. It is made clear if the said affidavit is not filed or the case diary is not obtained, the case may be disposed of on the basis of materials on record.
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