AI Structured Summary
Not yet generated for this judgment
Judgment
Savitri Ratho, J
This is the second application of the petitioner under Section 439 of Cr.P.C. for bail. The earlier application, i.e, BLAPL No.13436 of 2023 had been disposed of on 15.12.2023 granting liberty to the petitioner to move for bail afresh after completion of investigation.
Mr.B.S.Dasparida, learned counsel for the petitioner submits that investigation has been completed and chargesheet dated 19.12.2023 has been submitted against the petitioner under Sections 498-A/304-B of IPC and Section 4 of the D.P. Act.
Mr.S.S.Mohapatra, learned Addl. Standing Counsel prays for some time to obtain the up-to-date case diary.
Perusal of the digital record reveals that neither the date chart nor the synopsis has been filed but no defect has been shown by the Stamp Reporter.
Learned counsel for the petitioner undertakes to file the date chart and synopsis by 02.04.2024.
If the date chart and synopsis are filed, the same shall be scanned and incorporated in the digital record.
List this matter on 09.04.2024.
…………………………..