Orissa High Court

Jugal Cherwa vs State Of Odisha on 3 May, 2024

Bench: D.Dash, V. Narasingh

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                       CRLA No.410 of 2024
      Jugal Cherwa               .....                  Appellant
                                           Represented By Adv.
                                           - Anita Dash

                                     -versus-
      State Of Odisha                      .....             Respondent
                                                   Represented By Adv.

                                                   Mr. G.N. Rout, ASC

                             CORAM:
                  THE HON'BLE MR. JUSTICE D.DASH
                                AND
               THE HON'BLE MR. JUSTICE V. NARASINGH

                                   ORDER

03.05.2024 Order No.

01. 1. This matter is taken up through hybrid arrangement (virtual/physical mode).

2. Heard.

3. Since the Appeal has been filed challenging the judgment of conviction and order of sentence passed by the learned Ad-hoc Additional Sessions Judge (FTSC), (POCSO), Rourkela, convicting the Appellant for commission of offence under sections 376(2)(f)/376(2)(1)/376(2)(n)/376(3) of the IPC and section 6 of the POCSO, we direct learned counsel for the Appellant to serve two extra copies of the application upon the learned counsel for the State within a week hence for its service upon the victim (P.W.7) in her name and address as would be so supplied with the copy of the application.

4. On receipt of the same, learned counsel for the State would do well to send the same to the IIC of the concerned Police Station for its due service with necessary information that the matter is likely to be listed for hearing on 9th August, 2024; when she can raise her objection in the matter of grant of bail to the Appellant and further for the purpose if she requires the assistance of a legal counsel of her choice, she may approach the nearest Taluk Legal Services Committee/ District Legal Service Authority to avail that facility/s.

5. Learned counsel for the State is directed to obtain necessary instruction in the matter, by the next date of listing.

6. List this matter on 9th August, 2024

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

(D. Dash) Judge

( V. Narasingh) Judge H

Signed by: HIMANSU SEKHAR DASH