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Judgment
M.S.Sahoo, J
Mr. Mahakud, learned counsel for petitioner and Mr. Pujari, learned counsel for informant/victim being present at the virtual court of Orissa High Court at Bolangir, address arguments.
It is submitted by learned counsel for petitioner that he has forwarded copies of depositions to the office of the learned Advocate General by e-mail though he is not able to recollect the exact date.
Learned ASC submits that he has not received copies of depositions sent through e-mail however shall also make an endeavour to retrieve the same if the e-mail has been received.
Learned counsel for petitioner shall again forward the copies of the depositions by e-mail by tomorrow, receipt shall be filed, copies of which shall be retrieved by the learned ASC.
Learned counsel for informant opposes the prayer for bail referring to the statement of the victim recorded under section 164 of Cr.P.C.
This Court has occasion to go through the statement of the victim that has been recorded before the learned court in seisin of the matter as P.W.3.
Learned ASC shall obtain instructions from the concerned police authority after they conduct local enquiry regarding welfare of the victim and her family as well as threat perception, if any. Report shall be placed for consideration of the Court through the learned ASC.
List on 11.12.2023.
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