Roshan Kumar Nayak vs State Of Odisha
2025 Latest Caselaw 7571 Ori

Orissa High Court

Roshan Kumar Nayak vs State Of Odisha on 25 April, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLA No.447 of 2025

     Roshan Kumar Nayak                      ...            Appellant
                                      Mr. P.K. Nayak, Advocate
                               -versus-
     State of Odisha                    ...         Respondent
                                             Mr. A.K. Apat, Addl. PP
                               CORAM:
                        JUSTICE G. SATAPATHY
                            ORDER(ORAL)

Order No. 25.04.2025

01. CRLA No. 447 of 2025 and IA Nos. 1050 & 1051 of 2025

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

2. This is an appeal against conviction and sentence of the appellant for commission of offences punishable U/Ss. 376(2)(n)/417 of IPC.

3. Heard, Mr. Pabitra Kumar Nayak, learned counsel for the Appellant and Mr. A.K. Apat, learned Addl. Public Prosecutor and perused the record.

4. Admit. The digitized copy of the LCR be called for from the learned trial Court.

5. The IA Nos. 1050 & 1051 of 2025 shall be taken up after receipt of the digitized copy of the LCR.

6. Since the appellant has been awarded with maximum substantive sentence of Rigorous Imprisonment for 10 years, 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.

7. List this matter on 02.07.2025.

(G. Satapathy) Judge

Priyajit

Location: HIGH COURT OF ORISSA