Citation : 2023 Latest Caselaw 5975 Ori
Judgement Date : 15 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.21 of 2023
Siba @ Sibananda Jena .... Appellant/
Petitioner
Mr.S.Panigrahi, Advocate
-versus-
State of Odisha .... Respondent/
Opp.Party
Mr.Arupananda Das
Addl.Govt. Advocate
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 15.05.2023
01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Heard.
Admit.
Call for the trial Court records. The interim applications for bail and stay of realization of fine shall be considered after ensuing summer vacation on receipt of trial Court records.
On perusal of the judgment, it appears that tabular statement as per Form-B and accused details have not been mentioned in the impugned judgment // 2 //
dated 25.11.2022 as per Rule 100 of Chapter XIV of G.R.C.O. (Criminal) Vol.1 which was substituted by C.O. No.4 dated 05.11.2021.
Let an explanation be called for from the learned trial Court i.e. learned Adhoc Addl. Sessions Judge (F.T.S.C), Jajpur in C.T. Spl. POCSO Case no.139 of 2018 in that respect.
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 23rd June 2023 and the learned Registrar (Judicial) shall place the same on the next date.
( S.K. Sahoo) Judge
Sipun
Signature Not Verified Digitally Signed Signed by: SIPUN BEHERA Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 17-May-2023 13:33:30
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