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Judgment
17 paragraphs · 260 wordsB. P. Routray, J
This matter is taken up by video conferencing mode.
Mr. Tripathy, learned Additional Standing Counsel for the State upon instructions submits that the I.O. contacted respondent no.2 for service of
notice, but she refused to meet any person and further accepted the communication through whattsapp about pendency of the case.
Accordingly, notice is treated to be sufficient against respondent no.2 through police.
Heard Mr. D.P. Dhal, learned counsel for the appellant and Mr. P. Tripahty, learned Additional Standing Counsel for the State.
This is an appeal under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and the offences alleged are
under Sections 341/323/294/353/379/332/307/506/342/188/34 of the I.P.C, Section 51 of the Disaster Management Act and Section 3(1)(r)(s)/3(2)(va)
of the SC & ST (PoA) Act.
It is submitted that the appellant is inside custody since 7.5.2021 and the allegations relate to attack on the Tahasildar and her staff regarding
violation of COVID guidelines.
After hearing learned counsel for the State and considering the period of detention of the appellant and the nature of allegations, it is directed that
the appellant be released on bail in Special Case No.45/124 of 2021 arising out of Balasore Sadar P.S.Case No.169 of 2021 on such terms and
conditions to be fixed by the learned court below in seisin over the matter.
The appeal is disposed of.
Copy of this order be uploaded in the High Court’s official website as per Court’s Notice No.4798, dated 15th April, 2021.
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