Salaku Baipai vs State Of Odisha
2023 Latest Caselaw 9925 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                           JCRLA No.35 of 2020

              Salaku Baipai                       ....      Appellant

                                 Mr. Akhaya Kumar Beura,
                                 Advocate.

                                       -versus-

              State of Odisha                     ....    Respondent

                                 Mr. Manoranjan Mishra
                                 Addl. Standing Counsel

                                  CORAM:
                             JUSTICE S.K. SAHOO
                                   ORDER

Order No. 23.08.2023

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

Heard Mr. Akhaya Kumar Beura, learned counsel for the appellant and Mr. Manoranjan Mishra, learned Additional Standing Counsel.

Hearing is concluded and the judgment is dictated in open Court vide separate sheets.

The Jail Criminal Appeal is allowed. The appellant is acquitted of the charge under section 376 of the Indian Penal Code and the sentence passed thereunder for such offence is hereby set aside.

It appears that the appellant was taken into judicial custody on 16.03.2016 and he was never // 2 //

released on bail either during trial or during pendency of the appeal. He shall be set at liberty forthwith, if his detention is not required in any other case.

(S.K. Sahoo) Judge

amit

Signature Not Verified Digitally Signed Signed by: AMIT KUMAR MOHANTY Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 24-Aug-2023 10:10:53