Prasanta @ Rabindra vs State Of Odisha
2023 Latest Caselaw 3061 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.88 of 2023

              Prasanta @ Rabindra                     ....        Appellant
              Kumar Barik

                                     Mr. A. Mohanty, Advocate

                                           -versus-

              State of Odisha                         ....    Respondent

                                     Mr. Rajesh Tripathy,
                                     Addl. Standing Counsel
                                     Mr. R.C. Behera, Advocate for
                                     the informant

                                    CORAM:
                               JUSTICE S.K. SAHOO
                                       ORDER

Order No. 10.04.2023

04. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Perused the evidence of the victim (P.W.6) from which it appears that on account of physical relationship with the appellant, she became pregnant and delivered a female child and further stated that in her evidence, which was recorded on 04.12.2019 that her daughter is one year old and staying with her in her parent's house.

Learned counsel for the appellant submitted that D.N.A. test was conducted during course of investigation and it was found that the appellant and // 2 //

the victim are the biological parents of the girl child.

Let the copy of the appeal memo, impugned judgment and deposition copies of the witnesses along with the copies of the interim application be served on the learned counsel for the informant.

Learned counsel for the State shall obtain instruction about the status of the victim as well as the girl child.

Learned counsel for the informant shall obtain instruction as to whether for the girl child any maintenance application has been filed or not.

List this matter in the week commencing from 24.04.2023.

A free copy of this order be handed over to the learned counsel for the State.

( S.K. Sahoo) Judge

RKM