Lingaraj Mangali vs State Of Odisha
2023 Latest Caselaw 9683 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLREV No.401 of 2023
            Lingaraj Mangali                        ....            Petitioner
                                                    Mr.T.K. Sahu, Advocate

                                        -versus-
            State of Odisha                         ....      Opposite Party
                                                     Mr. S.K. Nayak, AGA

                      CORAM:
                      MR. JUSTICE D.DASH
                                        ORDER

21.08.2023

Order No. CRLREV No.410 of 2023

1. 1. This matter is taken up through hybrid arrangement (physical/virtual mode).

2. The Petitioner, by filing this Revision has called in question the legality and propriety of the judgment dated 18.07.2023 passed by the learned Presiding Officer, Children's Court, Jeypore in Criminal Appeal No.27 of 2023. The Petitioner (CICL) having filed this Appeal challenging an order dated 29.05.2023 passed by the learned Juvenile Justice Board, Koraput in J.C. No.52 of 2023, the Appeal has been dismissed.

3. Heard.

4. Admit.

5. Call for the digitized version of the Lower Court Record.

6. List this matter on 15th September, 2023.

(D. Dash) Judge

// 2 //

ORDER 21.08.2023

Order No. I.A. No.603 of 2023

2. 1. The Petitioner, by filing this Application has prayed for grant of interim bail on the ground so as to enable him to appear in the 1st Internal Test of one paper to be held on 29th August, 2023 and another paper for the 2nd Internal Test to be held on 11th November, 2023.

2. Heard learned counsel for the Petitioner and learned counsel for the State. Perused the averments taken in the petition as also the documents annexed thereto.

3. Considering the submissions made and on going through the materials as placed; it is directed that the Petitioner be released on interim bail in connection with J.C. No.52 of 2023 of the Juvenile Justice Board, Koraput till 12th September, 2023 on such terms and conditions as the learned court in seisin of the case deems just and proper with further condition that he will surrender before the said Board after expiry of the period of interim bail without fail.

4. The I.A. is accordingly disposed of.

Issue urgent certified copy as per rules.

(D. Dash) Judge

Signature Not Verified Digitally Signed Signed by: HIMANSU SEKHAR DASH Reason: Authentication Location: OHC Date: 24-Aug-2023 H 14:09:46