Sadananda Mahanta @ Mahato vs State Of Odisha
2025 Latest Caselaw 7112 Ori

Orissa High Court

Sadananda Mahanta @ Mahato vs State Of Odisha on 16 April, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                      CRLA No.235 of 2024
     Sadananda Mahanta @ Mahato ...                       Appellant
                                  Mr. A.K. Moharana, Advocate
                              -versus-
     State of Odisha                    ...        Respondent
                                            Mr. S.K. Rout, Addl. PP
                                CORAM:
                         JUSTICE G. SATAPATHY
                             ORDER(ORAL)

Order No. 16.04.2025

02. I.A. No. 522 of 2024 & CRLA No. 235 of 2024

1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Since this is an appeal against conviction of the appellant-petitioner for commission of offence under Section 6 of POCSO Act, wherein the appellant has prayed for grant of bail to him, the victim is required to be informed before taking up hearing in this matter in view of the Sub-rule 13 and 15 (viii) of Rule-4 of the Protection of Children from Sexual Offences Rules, 2020 (in short the "Rules").

3. For the purpose of information of victim-child in terms of the above Rules, let the copy of the appeal memo and Interlocutory Application received by the learned counsel for the State be sent to the victim by Mr. S.K. Rout, learned Addl. PP through concerned Police Station indicating therein the probable date of hearing.

4. The State is, however, at liberty to file written objection to the bail application of the appellant in terms

of the judgment passed by the Apex Court in Atul Tripathi v. State of Uttar Pradesh & Others; (2014) 9 SCC 177 by next date.

5. List this matter on 08.05.2025.

(G. Satapathy) Judge Priyajit

Location: HIGH COURT OF ORISSA