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Judgment
G. Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
Mr.Amulya Ratna Panda, learned counsel engaged by the petitioner does not appear and Mr.Satyajit Rout, learned counsel appearing for Mr.A.R.Panda seeks for an adjournment, but it appears from the last two orders that none has appeared for the petitioner on 19.03.2024 and on 04.04.2024 thereby causing unnecessary adjournments in this case. Further, the information in terms of paragraph 26 of the judgment passed by the Apex Court in Kusha Duruka Vrs. State of Odisha; (2024) SCC Online SC 56 has not yet been furnished by the petitioner till today and this is a case, where the petitioner seeks for bail for commission of offences U/Ss. 363/366/376(2)(n)/376(3) of IPC read with Section 4(2)/6 of the POCSO Act, but in view of Sub-rule 13 and 15 (viii) of Rule-4 of the Protection of Children from Sexual Offences Act, 2020 (in short the “Rules”), the victim is required to be informed, however, she is yet to be informed in this case. In the circumstance, it is directed for the last time to the petitioner to comply the instruction as well as furnish an extra copy of the bail application to learned AGA for the purpose of sending the same to the jurisdictional police station to inform the informant/victim.
It is made clear that the extra copy of the bail application should be furnished to the learned AGA by tomorrow (16.04.2024).
List this matter on 29.04.2024.
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