Anadi Behera vs State Of Orissa
2023 Latest Caselaw 14038 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                       Criminal Appeal No.25 of 2001

              Anadi Behera                      ....       Appellant

                                 None

                                     -versus-

              State of Orissa                   ....    Respondent

                                 Mr. Rajesh Tripathy,
                                 Additional Standing Counsel.


                                   CORAM:
                              JUSTICE S.K. SAHOO

                                   ORDER

Order No. 09.11.2023

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

None appears on behalf of the appellant at the time of call.

The appellant faced trial in the Court of learned Additional Sessions Judge, Boudh in S.T. Case No.15 of 2000 (S.T.80/99-D.C.) for the offence punishable under section 376 of the I.P.C. However, the learned trial Court vide judgment and order dated 16.12.2000 held the appellant not guilty under section 376 of the I.P.C., but found him guilty under section 354 of the I.P.C. and sentenced him to undergo R.I. for a period of six months. The appellant was granted bail by this Court in Misc. Case No.47 of 2001 vide order dated 22.2.2001.

Since none has appeared for the appellant and the appeal is of the year 2000, the bail order dated 22.2.2001 // 2 //

is recalled. The learned trial Court is directed to issue issue N.B.W.(A) immediately against the appellant and the I.I.C., Baunsuni Police Station shall execute such warrant and arrest the appellant and produce him before the learned trial Court. The learned trial Court shall furnish the compliance report to this Court about such arrest of the appellant.

A copy of this order be communicated to the learned trial Court through the Registrar (Judicial), who shall transmit the same to the learned trial Court through e- mail.

(S.K. Sahoo) Judge

amit

Signature Not Verified Digitally Signed Signed by: AMIT KUMAR MOHANTY Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 10-Nov-2023 15:47:25