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Judgment
9 paragraphs · 272 wordsSavitri Ratho, J
This application under Section 439 of Cr.P.C. has been filed in connection with Bhawanipatna Town P.S. Case No. 257 of 2023 corresponding to C.T. Case No. 68 of 2023 pending in the court of the learned Additional Sessions Judge-cum-Special Court under POCSO Act, Bhawanipatna under Sections 294, 323, 313, 379, 376(2)(n), 506, 34 of IPC read with Section 6 of the POCSO Act.
In view of the statement of the victim recorded under Section 161 of Cr.P.C. and Section 164 of Cr.P.C., I consider fit to issue notice to the informant.
Mr. S.N. Mishra, learned counsel for the petitioner undertakes to array the informant as opposite party no.2 in this case. He shall be filed a consolidated cause title by tomorrow incorporating his/her name.
Issue notice to the opposite party no.2 by Registered Post with A.D. requisites for which shall be filed by 12.10.2023. Notice shall be made returnable within four weeks.
An extra copy of the BLAPL with consolidated cause title shall be served on Mr. A.P. Das, learned Additional Standing Counsel by tomorrow along with a memo, for service of notice on Opp. Party No.2 through the concerned I.O./I.I.C, who shall also inform the Opp. Party No.2 about the date of the posting of the case and that he/she can appear in Court either in person or through counsel or from the Police Station through Video Conferencing to oppose/ support the prayer for bail, on that date.
Case diary and information regarding service of copy on the informant be obtained before the next date.
List this matter on 20.11.2023.
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