Sasikanta Mohanty vs State Of Orissa And Anr

S.K. Panigrahi, J

This matter is taken up through Video Conferencing mode.

2 . Heard learned counsel for the appellant and learned Additional Government Advocate for the State appearing for the respondent no.1.

Since this case relates to the offences under Sections 341/ 294/ 323/ 307/ 506 of the I.P.C. read with Sections 25/27 of the Arms Act and Section

3(1)(r)/ 3(1)(s)/ 3(2)(va) of the S.C. and S.T. (P.A.) Act, notice needs to be issued to the respondent no.2 both ways.

4 . Accordingly, learned counsel for the appellant is directed to serve required number of copies of the CRLA on the learned Additional Government

Advocate for the State within three working days hence in order to enable him to serve notice upon the respondent no.2 through the concerned

Investigating Officer regarding hearing of the appeal. So also, notice be issued to the respondent no.2 through Registered Post with A.D./ Speed Post

returnable within three weeks. Postal requisites shall be filed within three working days hence.

List this matter on 18th of February, 2022.

As the restrictions due to resurgence of Covid-19 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 Advocate concerned with his/her seal, in the manner prescribed vide

Court’s Notice No.4587 dated 25th March, 2020 and Court’s Office Order dated 7th January, 2022.

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