Saroj Paswan vs Unknown
2021 Latest Caselaw 12149 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLREV No.415 of 2021

                   Saroj Paswan                         ....             Petitioner
                                                           Mr.S.K.Das, Advocate
                                              Versus
                   State of Orissa                      ....             Opp.Party

                                                             Mr.K.K.Nayak, ASC

                             CORAM:
                             JUSTICE SAVITRI RATHO

                                            ORDER

Order No. 24.11.2021

02. This matter is taken up through hybrid mode.

Heard Mr. S.K.Das, learned counsel for the petitioner and Mr. K.K.Nayak, learned Addl. Standing Counsel for the State.

This Criminal Revision has been filed by petitioner challenging the judgment and order dated 11.10.2021 passed by the learned A.D.J.-cum-Special Court under POCSO Act, Cuttack in Criminal Appeal No.14 of 2021 confirming the judgment and order dated 21.09.2021 passed by the learned PMJJB, Cuttack in JJC Case No.102 of 2021 rejecting the application for bail filed by the petitioner.

Hearing is concluded and judgment is reserved. Mr. K.K.Nayak, learned Addl. Standing Counsel is directed to file the case diary along with social investigation report of the petitioner. He is further directed to obtain instructions if charge sheet has been filed in the meanwhile and submit the intimation by way of a memo.

(Savitri Ratho) Judge

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