Dillip Bhoi @ Dillip Ku. Bhoi vs State Of Odisha
2024 Latest Caselaw 12587 Ori

Orissa High Court

Dillip Bhoi @ Dillip Ku. Bhoi vs State Of Odisha on 1 August, 2024

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLA No.468 of 2024

     Dillip Bhoi @ Dillip Ku. Bhoi              ...            Appellant
                                            Mr. A. Panda, Advocate
                                -versus-
     State of Odisha                            ...           Respondent
                                        Mr. T.K. Praharaj, SC
                           Mr. B.K. Ghadei, Advocate (Victim)
                                CORAM:
                         JUSTICE G. SATAPATHY
                                ORDER(ORAL)

01.08.2024 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Heard, Mr. Anshuman Panda, learned counsel for the appellant, Mr. T.K. Praharaj, learned Standing Counsel and Mr. Bidesi Kumar Ghadei, learned counsel appearing for the victim.

3. Admit.

4. The digitized copy of the LCR be called for from the learned trial Court.

5. List this matter on 06.09.2024.

(G. Satapathy) Judge

Order No.

03. 1. Heard.

2. Realization of fine under the impugned judgment in Special G.R. Case No.16 of 2018 of the Court of learned

Addl. District Judge-Cum-Special Court under POCSO Act, Balangir shall remain stayed till disposal of the appeal.

3. Accordingly, the IA stands disposed of.

(G. Satapathy) Judge

Order No.

04. 1. This is an interlocutory application for grant of bail pending disposal of the appeal, which would be taken up after receipt of the digitized copy of the LCR.

(G. Satapathy) Judge Subhasmita

Location: High Court of Orissa