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Judgment
S.K. Sahoo, J
1.  This matter is taken up by video conferencing mode.
Mr. Rashmi Ranjan Mishra, learned counsel submits that he has filed Vakalatnama for appearing on behalf of the informant. Registry shall place
the Vakalatnama on record.
Learned counsel for the State submits that he has received a copy of the anticipatory bail application.
Let a copy of the anticipatory bail application be served on the learned counsel for the State by day after tomorrow (04.06.2021), who in turn shall
produce the case diary.
List this matter in the week commencing from 28.06.2021 before any assigned Bench.
Considering the submission made by the learned counsel for the petitioner that the petitioner is the husband of the informant and the case arises out
of a matrimonial dispute, as an interim measure, it is directed that the petitioner shall not be arrested in connection with Jajpur P.S.Case No. 175 of
2021 corresponding to C.T. Case No.940 of 2021 pending in the Court of learned S.D.J.M., Jajpur 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 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.