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Judgment
5 paragraphs · 97 wordsM.S.Sahoo, J
Under Section 439 of Cr.P.C., the BLAPL has been filed by the petitioner, now in jail custody in connection with Pirahat PS Case No.14 of 2024 corresponding to GR Case No.166 of 2024 pending in the court of the learned SDJM, Bhadrak for alleged commission of offence under Sections 302/304-B/498-A/34 of the IPC and Section 4 of DP Act.
Learned counsel for the Additional Standing Counsel seeks accommodation to obtain the up-to-date instructions/Criminal Antecedent/Case Diary by the next date.
List in the week commencing 24th June, 2024 before the assigned Bench.
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