Citation : 2024 Latest Caselaw 16699 Ori
Judgement Date : 14 November, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.1103 of 2024
Kuna@bijaya Kumar Behuria ..... Appellant
Represented By Adv. -
Manas Kumar Chand
-versus-
State Of Odisha ..... Respondent
Represented By Adv. -
Mr. M.R. Mohanty, AGA
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
14.11.2024 Order No.
01. 1. This matter is taken up through Hybrid mode.
2. On the oral prayer made by the learned counsel for the Appellant, the Victim is added as Respondent No.2 without disclosing the name of the Victim in the cause title of the appeal memo in view of the judgment of the Hon'ble Supreme Court.
3. Corrected copy of the cause title be uploaded within three working days.
4. List this matter on 12th December, 2024.
5. Since, the bail application of the Appellant cannot be heard in the absence of the Victim, liberty is given to the Appellant to move the trial Court under Section 389 of Cr.P.C., if so advised.
( Aditya Kumar Mohapatra ) Judge
S.K. Rout Signature Not Verified Digitally Signed Signed by: SANTANU KUMAR ROUT Reason: Authentication Location: High Court of Orissa, Cuttack Date: 15-Nov-2024 13:33:30
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