Subhankar Padhi vs State Of Odisha

S.K. Sahoo, J

This matter is taken up by video conferencing mode.

Learned counsel for the State seeks some time to produce the case diary, injury report and obtain instruction relating to the health condition of the

injured.

List this matter in the week commencing from 28. 06.2021 before any assigned Bench.

Considering the submissions made by the learned counsel for the petitioner that there are no such injuries to attract the ingredients of the offence

under section 307 of the Indian Penal Code, as an interim measure, it is directed that the petitioner shall not be arrested in connection with Laxmisagar

P.S. Case No. 139 of 2021 corresponding to G.R. Case No.2388 of 2021 pending in the Court of learned S.D.J.M., Bhubaneswar till the next date

subject to further conditions that he shall make himself available for interrogation by the Investigating Officer as and when necessary and he shall not

directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from

disclosing such facts to the Investigating Officer.

Learned counsel for the State shall produce the case diary injury report and obtain instruction relating to the health condition of the injured by the

next date.

As the restrictions due to resurgence of COVID-19 situation 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 concerned advocate, in the manner prescribed vide

Court’s Notice No. 4587 dated 25th March 2020 as modified by Court’s Notice No. 4798 dated 15th April 2021.

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