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Judgment
B. P. Routray, J
This matter is taken up through video conferencing.
List this matter on 31st January, 2022 as prayed for by Mr. P.K. Pattanaik, learned A.G.A. to get the statement of the victim recorded under
Sect.164, Cr.P.C.
As the restrictions due to resurgence of COVID-19 situation 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 concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021 and Court’s Office
Order circulated vide Memo No.514, dated 7th January, 2022.
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