CRLLP/3/2018
2021 Latest Caselaw 3779 Ori

                                    CRLLP No. 3 of 2018




04.   17.03.2021                   Heard learned Addl. Government Advocate for
                   the appellant-State.
                                   This is an appeal to leave under Section 378(1)
                   and (3) of the Code of Criminal Procedure, 1973 challenging
                   the judgment and order dated 8.8.2017 passed by the
                   learned Addl. Sessions Judge-cum-Judge, Special Court,
                   Rayagada in C.T. Case No. 27 of 2013, whereby the
                   respondents have been acquitted of the charge under
                   Section 6 of Protection of Children from Sexual Offences Act,
                   2012 along with under Sections 324/328/305/34/376(2)(g)
                   of the I.P.C.
                                   Considering the submission made by learned
                   Additional Government Advocate and after going through the
                   impugned judgment, this Court is of the opinion that the
                   State has made out a case for grant of leave to prefer an
                   appeal against the impugned judgment and order of
                   acquittal.
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                                   Accordingly, the CRLLP is allowed. The registry
                   is directed to register the CRLLP as a Government Criminal
                   Appeal.
                                   Issue notice to the respondents in the said
                   Government Criminal Appeal and call for the records.
                                   Issue non bailable warrant of arrest against the
                   respondents as provided under Section 390 Cr.P.C.
                                                             ..................
                                                              S.Panda,J.

....................... S.K.Panigrahi, J