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Judgment
Savitri Ratho, J
Though consolidated cause title of the bail application has been filed and the dealing assistant has given a note to that effect, unfortunately, consolidated cause title has not been scanned though it is available in the brief. The learned Deputy Registrar is requested to issue appropriate instructions in this regard to the scanning team.
Issue notice. Notice on behalf of the opposite party no.1 is accepted by Mr.S.S.Pradhan, learned Addl. Govt. Advocate. Requisites for issuance of notice to opposite party No.2 by registered post with A.D. shall be filed within three working days. The notice shall be made returnable within four weeks.
List this matter on 12.12.2023.
Learned counsel for the petitioner shall serve an extra copy of the brief on learned counsel for the State within three days, if not already served, for sending the same to the informant through the IIC, Jarada P.S.
Mr.S.S.Pradhan, learned Addl. Government Advocate is directed to inform the concerned I.O./I.I.C. to intimate the opposite party No.2 that the case is posted to 12.12.2023 and in case she cannot engage an advocate, she can appear through video conferencing mode from the Police Station or the Virtual High Court at Ganjam on the next date for opposing the bail application.
Mr.Pradhan, learned Addl. Government Advocate is directed to obtain the case diary alongwith the statement of the victim recorded under Section 164 Cr.P.C. as well as the written instructions regarding service of notice on the opposite party No.2.
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