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Judgment
Savitri Ratho, J
This matter is taken up through hybrid mode, in Vacation Court.
Heard Mr. P.K. Rath, learned counsel for the petitioner and Mr. J.P. Patra, learned Addl. Standing Counsel for the State.
On the oral prayer of Mr. Rath, learned counsel for the petitioner the informant is arrayed/impleaded as opp. party No.2 in this bail application.
Learned counsel for the petitioner undertakes to file an amended cause title of the application arraying the informant as opp. party no.2 within seven days.
Issue notice to the newly added Opp. Party No.2. Requisites for issuance of notice on Opp. Party No.2 by Registered Post / Speed Post with A.D shall be filed within one week. The notice shall be made returnable within three weeks.
Learned counsel for the petitioner shall also serve an extra copy of the brief on Mr. Patra, learned Addl. Standing Counsel within three working days, for service of notice on Opp. Party No.2 through the concerned I.O./I.I.C, who shall also inform the Opp. Party No.2 about the date of the posting of the case and that he/she can appear in Court either in person or through counsel or from the Police Station through Video Conferencing to oppose/ support the prayer for bail, on that date. Case diary be obtained.
List this case on 15.11.2021.
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