Md. Abdul Salam vs State Of Odisha .... Opposite Party
2024 Latest Caselaw 16105 Ori

Orissa High Court

Md. Abdul Salam vs State Of Odisha .... Opposite Party on 23 October, 2024

Author: V. Narasingh

Bench: V. Narasingh

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                       CRLREV No. 502 of 2024

            Md. Abdul Salam            ....             Petitioner
                                       Mr. D. Panda, Advocate

                                 -versus-

            State of Odisha            ....         Opposite Party
                                            Mr. S.K. Nayak, AGA

                     CORAM: JUSTICE V. NARASINGH

                                  ORDER

23.10.2024 Order No.

01. 1. Learned counsel for the Petitioner relies on the judgments of this Court in the case of Pidika Sambaru vs. State of Odisha and another, 2022 LiveLaw (Ori) 21 and the order dated 17.05.2024 in CRLMC No.1506 of 2024 in the case of Tapas Swain @ Tapas Kumar Swain vs. State of Orissa and another and submits that the impugned order refusing recall of the victim warrants interference and reliance by the learned Special Court on Section 33(5) of the POCSO Act, in the factual matrix of the case at hand, in rejecting prayer for recall of the victim warrants interference.

2. Learned counsel for the State seeks an adjournment to verify the case law as cited.

3. Accordingly, list this matter on 11.11.2024.

4. In the meanwhile learned counsel for the Petitioner is requested to obtain present status of the trial.

(V. Narasingh) Judge

Santoshi

Designation: Senior Stenographer

Location: High Court of Orissa Date: 23-Oct-2024 19:58:09