Teshan Khan And Others vs State Of Odisha And Another
2021 Latest Caselaw 3802 Ori

                               CRLA No.85 of 2021                                   1




                   Teshan Khan and others                  ...        Appellants

                                                      -Versus-

                   State of Odisha and another             ...      Respondents


02.   18.03.2021        This    matter   is   taken   up         through   Hybrid
                   arrangement (video conferencing/physical mode).
                        This appeal has been filed against the impugned
                   judgment and order of conviction passed by the
                   learned Special Judge, Keonjhar for commission of
                   offence, inter alia, under section 3(1)(x) of S.C. and
                   S.T. (POA) Act and since the specific provision of
                   appeal is there under section 14A of the said Act and
                   the same has not been mentioned in the cause title,
                   learned counsel for the appellants seeks permission to
                   incorporate the same.
                        Since in view of the provision under section
                   15A(5) of the said Act, the victim or his dependent
                   shall be entitled to be heard at any proceeding under
                   this Act in respect of the bail, discharge, release,
                   parole, conviction or sentence of an accused or any
                   connected proceedings or arguments and file written
                   submission on conviction, acquittal or sentencing, the
                   learned counsel for the appellants is permitted to
                   implead the informant as respondent no.2 in Court
                   today.
                        Heard.
                                                                   2




           Admit.
           Call for the L.C.R.
           Since notice to the informant is necessary before
      hearing of the bail application, let an extra copy of the
      appeal memo along with the impugned judgment and
      the interim application be served on the learned
      counsel for the State by 22.03.2021, who shall send
      the same to the Inspector in-charge of Keonjhar Town
      police station for its service on the informant Gulam
      Sarwar Rayeen in Keonjhar Town P.S. Case No.148 of
      2007 and it will be intimated to him that the matter will
      be taken up on 08.04.2021 and if he so likes, he can
      engage a counsel to oppose the prayer for bail. A written
      proof regarding service of notice be obtained from the
      informant.
            Put up this matter on 08.04.2021. Instruction
      regarding sufficiency of service of notice on the victim
      shall be obtained in the meantime.




                                           .............................
                                            S.K. Sahoo, J.

RKM