Kalia @ Nityananda Pradhan Vs State Of Odisha

Orissa High Court 28 Jan 2022 Criminal Appeal No. 13 Of 2022 (2022) 01 OHC CK 0213
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 13 Of 2022

Hon'ble Bench

S.K. Panigrahi, J

Advocates

Bharati Dash, M.K. Mohanty

Acts Referred
  • Indian Penal Code, 1860 - Section 147, 148, 149, 302
  • Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(va)

Judgement Text

Translate:

S.K. Panigrahi, JÂ Â Â Â Â Â Â Â Â Â

1. The matter is taken up through video conferencing mode.

2. Since this case relates to the offence under Section 147, 148, 302/149 of the IPC read with Section 3(2)(va) of the SC and ST (PA) Act, notice

needs to be issued to respondent No.2.

3. Learned counsel for the appellant is directed to serve required number of copies of the CRLA on the learned Addl. Standing Counsel for the State

within three working days hence in order to enable him to serve notice upon the respondent No.2 through the IIC of the concerned police station

regarding hearing of the appeal.

4. List this matter on 21.02.2022.

5. As the restrictions due to resurgence of Covid-19 are continuing, learned counsel for the parties may utilize a print out of the order available in the

High Court’s website, at par with certified copy, subject to attestation by the Advocate concerned with his/her seal, in the manner prescribed vide

Court’s Office Order dated 7th January, 2022.

....................................

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