Orissa High Court
CRLLP/31/2020 on 4 January, 2021
CRLLP No.31 of 2020
02. 04.01.2021 This matter is taken up through Video
conferencing because of COVID-19 pandemic.
Heard Sk. Zarfulla, learned Additional Standing
Counsel for the State.
The State has preferred this CRLLP under Section
378(1)(3) of the Code of Criminal Procedure, 1973
challenging the judgment and order of acquittal dated
25.02.2020 passed by the learned Additional Sessions-
Cum-Special Judge, Malkangiri in T.R. No.12 of 2019,
whereby the respondent has been acquitted for
commission of offences punishable under Sections 363/
366/ 354-D/ 376(1) of the I.P.C. read with Section 4/12 of
the Protection of Children from Sexual Offences Act, 2012.
Having heard the learned Additional Government
Advocate and going through the aforesaid judgment and
order, we are of the opinion that there is no substantial
and compelling reason to grant leave to appeal as the
State has not made out a case for a detailed scrutiny of
the judgment and order of acquittal in exercise of the
appellate jurisdiction.
Accordingly, leave is not granted to the State to
file appeal against the aforesaid judgment.
The CRLLP is dismissed.
As restrictions are continuing due to COVID-19
pandemic, learned counsel for the parties may utilize the
2
soft copy of this order available in the High Court's official
website or print out thereof at par with certified copies in
the manner prescribed, vide Court's Notice No.4587, dated
25.03.2020.
.............................
S. K. Mishra, J.
................................... Savitri Ratho, J.
BJ