High CourtsSingle Bench

Raj Bhorasagar @ Kumbhar vs State Of Odisha

Orissa High Court · Decided on 13 July 2021 · Citation: (2021) 07 OHC CK 0091

HON’BLE JUDGES
S. K. Sahoo, J
RESULT
Allowed
CASE NUMBER
Bail Application No. 245 Of 2021

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Judgment

10 paragraphs · 142 words

S.K. Sahoo, J

1.

This matter is taken up by video conferencing mode.

2.

Mr. J.P. Patra, learned Addl. Standing Counsel appearing for the State seeks some further time to produce the 164 Cr.P.C. statement of the victim

as well as to obtain instruction from the IIC of Padampur police station as to whether the notice on the informant as per order dated 28.01.2021 is

sufficient or not.

3.

This matter was filed on 12.01.2021 and it was taken up for the first time on 28.01.2021 and again on 22.04.2021.

4.

List this matter on 19th July 2021 in order to enable the learned counsel for the State to obtain instruction in the matter as well as to produce the 164

Cr.P.C. statement of the victim.

5.

It is made clear that no further adjournment shall be granted in this case..

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