Sameer @ Samira Prusty vs State Of Odisha
2023 Latest Caselaw 3566 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.353 of 2023

              Sameer @ Samira Prusty                  ....         Appellant

                                     Mr. P.R. Singh, Advocate

                                           -versus-

              State of Odisha                         ....      Respondent

                                     Mr. Rajesh Tripathy,
                                     Addl. Standing Counsel

                                  CORAM:
                             JUSTICE S.K. SAHOO
                                     ORDER

Order No. 17.04.2023

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

Heard.

Admit.

Call for the trial Court record. The interim applications for bail and stay realization of fine shall be considered after receipt of the trial Court record.

Learned trial Court has not furnished the accused details in the judgment sheet as per the prescribed format.

Let an explanation be called for from the learned trial Court i.e. learned Adhoc Additional Sessions Judge, FTSC, (POCSO), Jagatsinghpur in C.T. Case // 2 //

No.196 of 2012 as to under what circumstances, he has not furnished the accused details in the judgment sheet even though as per Rule 100 of Chapter XIV of G.R.C.O. (Criminal) Vol.-I which was substituted vide C.S. No.125 dated 22.10.2021, he is required to mention the same.

For such purpose, the file be placed before the learned Registrar (Judicial) of this Court, who shall send a copy of this order to the Court concerned immediately through e-mail and the explanation shall be furnished in a sealed cover so as to reach this Court on or before 26.04.2023 and the learned Registrar (Judicial) shall place the same on the next date.

List this matter in the week commencing from 01.05.2023.

Learned counsel for the appellant shall supply the deposition copies of all the witnesses examined in the trial Court to the learned counsel for the State in the meantime.

( S.K. Sahoo) Judge

RKM