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Judgment
S. K. Panigrahi, J
1. This matter is taken up by video conferencing mode.
Heard, learned counsel for the appellant and learned counsel for the State.
Learned counsel for the appellant is directed to serve a copy of the brief on learned counsel for the State within a week, who shall obtain the Case
Diary as well as the statement recorded under Section 164 of the CrPC.
Issue notice to Respondent No. 2 by Regd. Post with AD, making it returnable within a period of three weeks. Requisites for which, be filed by
10.06.2021.
List this matter on 25.06.2021.
As the restrictions due to the COVID-19 situation are continuing, learned counsel for the petitioner may utilize a soft copy of this order available in
the High Court’s website or print out thereof at par with certified copy in the manner prescribed, vide Court’s Notice No.4587, dated 25th
March 2020.