Dipak @ Jakir Khan vs State Of Odisha
2023 Latest Caselaw 12355 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.874 of 2023

              Dipak @ Jakir Khan                ....          Appellant

                                 Mr. J.K. Majhi, Advocate

                                     -versus-

              State of Odisha                   ....      Respondent

                                 Mr. P.B. Tripathy
                                 Addl. Standing Counsel

                                  CORAM:
                             JUSTICE S.K. SAHOO
                                   ORDER

Order No. 10.10.2023

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

Perused the report of the learned Addl. Sessions Judge -cum- Special Court under POCSO Act, Balasore dated 26.09.2023 in which it has been mentioned that the judgment in Special Case No.80/2014 (State -Vrs.- Dipak @ Jakir Khan) was pronounced on 7th July 2023 and also on the same date, the sentence was pronounced, but inadvertently, due to typographical error, the date of pronouncement of sentence has been mentioned as '7th day of June, 2023' instead of '7th day of July, 2023' and necessary correction has already been carried out.

Therefore, the defect no.9 as pointed out by the Stamp Reporter is removed and in the operative part of the judgment, the date of sentence shall be read as '7th // 2 //

July, 2023' in place of '7th June, 2023', Heard.

Admit.

Call for the trial Court records. Since one of the offences is under section 3 of the S.C and S.T (PoA) Act, let an extra copy of the appeal memo along with the impugned judgment be served on the learned counsel for the State by tomorrow (11.10.2023), who shall send the same to the Inspector in-charge of Basta police station for its service on the informant in (Basta P.S. Case No.111 of 2014) intimating him that the matter will be taken up in the week commencing from 6th November 2023 and if he so likes, he can engage a counsel to oppose the prayer for bail. A written proof regarding service of notice be obtained from the informant.

List this matter in the week commencing from 6th November 2023.

Case diary and instruction relating to criminal antecedents, if any, against the appellant shall be obtained in the meantime as well as regarding sufficiency of service of notice on the informant.

A free copy of the order be handed over to the learned counsel for the State.

( S.K. Sahoo) Judge

Sipun

Signature Not Verified Digitally Signed

Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 11-Oct-2023 17:12:02