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Judgment
7 paragraphs · 182 wordsSavitri Ratho, J
On 13.03.2024, after hearing Mr. Saroj Kumar Padhy, learned counsel for the petitioner, as one of the offences alleged against the petitioner is under Section 376(3) of the IPC. Notice had been issued to the informant by the registered post with AD.
Mr. S. S. Mohapatra, learned Additional Standing Counsel had also been directed to send a copy of the bail application to the IIC Chandili Police Station for service on the informant.
Mr. S.K. Padhy, learned counsel for the petitioner has not filed the requisites for service of notice on the informant by registered post in spite of direction of this Court. But pursuant to service of the bail application on the informant by the IIC, Chandili Police Station, the informant is present on virtual mode from the virtual High Court, at Rayagada. She has been identified by Mr. Biraja Prasad Patra, Special PP.
She has opposed the prayer of the petitioner to be released on bail relating that he has spoilt her life.
List this case on 26.04.2024 for further hearing.
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