Neula @ Bhubanananda vs State Of Odisha
2025 Latest Caselaw 6950 Ori

Orissa High Court

Neula @ Bhubanananda vs State Of Odisha on 10 April, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   JCRLA No.59 of 2024

              Neula @ Bhubanananda                        ....       Appellant/
              Behera                                                Petitioner

                                         Mr. Debidutta Mohapatra,
                                         Advocate

                                               -versus-

              State of Odisha                             ....     Respondent/
                                                                   Opp. Party
                                         Mr. Goutam Tripathy,
                                         Addl. Government Advocate

                                         Mr. Santosh Sethi, Advocate for
                                         the informant

                             CORAM:
                THE HON'BLE MR. JUSTICE S.K. SAHOO
            THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                           ORDER

Order No.                                10.04.2025
   10.              This     matter       is    taken     up    through    Hybrid

arrangement (video conferencing/physical mode).

In view of the order dated 03.03.2025, it appears that the Registrar (Judicial) called for explanation from Mr. Bidulal Tudu, A.S.O., Type & Paper Book Section, Mrs. Alaka Swain, A.S.O., Type & Paper Book Section and Mrs. Binapani Sasmal, Copyist, Type & Paper Book Section.

Mr. Tudu stated that he was not aware about the fact that the name and identity of the victim in

case involving sexual offences shall not be mentioned anywhere and it was only due to pressure of work and out of mind of the above guidelines of the Hon'ble Supreme Court and this Court. He begs excuse for the inadvertent mistake and undertakes not to repeat such mistake in future and will be more vigilant. Mrs. Alaka Swain and Mrs. Binapani Sasmal have begged apology for the inconvenience and assured that they would take the utmost care to prevent any recurrence.

In view of the explanation furnished, while not proposing to take any action against any of the members of the Registry, we expect them to be more careful in future and not to repeat such type of mistake.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge

11. This is an application for stay of realization of fine imposed by the learned trial Court. Heard learned counsel for the petitioner and learned counsel for the State.

Considering the submissions made by the

learned counsel for the respective parties, it is ordered that there shall be stay of realization of fine amount imposed on the appellant-petitioner pursuant to the judgment and order dated 04.03.2024 passed by the learned Adhoc Additional Sessions Judge (FTSC-I), Cuttack in Special G.R. Case No.11 of 2021 till disposal of the jail criminal appeal.

The I.A. is disposed of.

Urgent certified copy of this order be granted as per rules.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge

RKM

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK Date: 11-Apr-2025 18:53:13