Subrat Ranjan Mishra vs ) State Of Odisha
2024 Latest Caselaw 16702 Ori

Orissa High Court

Subrat Ranjan Mishra vs ) State Of Odisha on 14 November, 2024

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     CRLA No.978 of 2024
                 Subrat Ranjan Mishra           .....     Appellant
                                                                Represented By Adv. -
                                                                Himanshu Sekhar
                                                                Mishra

                                               -versus-
                 1) State Of Odisha                  .....               Respondents
                 2) Priti Behera                               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. Although, the Appellant has added the Victim as Respondent No.2 to the appeal. However, notice is required to be sent to the Victim in view of the provisions contained under Section 15(A), sub-Section 5 of the SC & ST (PoA) Act, 1989.

3. In such view of the matter, issue notice to the Respondents.

4. Since Mr. M.R. Mohanty, learned Additional Government Advocate for the State accepts notice on behalf of Respondent No.1, copy of the application has already been served.

5. Issue notice to the Respondent No.2 by Registered Post with A.D. by fixing a short returnable date. Requisites be filed within three working days.

6. List this matter in the week commencing 6th January, 2025.

7. In the event, it is found that the Appellant has been either released on bail/sentence has been suspended at the time of pronouncement of the judgment at the trial Court, then no coercive action shall be taken against the Appellant till the next date.

8. List this matter along with the appeal memo on the date fixed.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Signed by: SANTANU KUMAR ROUT Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 15-Nov-2024 13:33:29