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Judgment
7 paragraphs · 145 wordsM.S.Sahoo, J
Under Section 439 of Cr.P.C. the BLAPL has been filed by the petitioner in jail custody, in connection with Sahadevkhunta P.S. Case No.28 of 2024 corresponding to C.T. Case No.75 of 2024 pending in the court of learned SDJM, Balasore for alleged commission of offences under Sections 394/411 of IPC.
Learned Additional Standing Counsel for the State seeks accommodation to obtain up-to-date instructions/case diary and past allegations of criminal activity against the petitioner.
Learned counsel for the petitioner submits that to seek indulgence of this Court affidavit on behalf of the petitioner shall be filed regarding past allegations of criminal activity against the petitioner, if any.
If affidavit is filed, the same shall be served on the learned counsel for the ASC to enable him to obtain instruction by the next date.
List in the week commencing 01.07.2024.
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