Naba Kishore Majhi @ vs State Of Odisha
2025 Latest Caselaw 2359 Ori

Orissa High Court

Naba Kishore Majhi @ vs State Of Odisha on 4 August, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               CRLA No.853 of 2025
                                   Naba Kishore Majhi @
                                   Terua                               .....Appellant/
                                                                          Petitioner
                                                             Mr. B.K. Das,
                                                             Advocate
                                                              -versus-
                                   State of Odisha               .....    Respondent/
                                                                          Opp. Party
                                                             Mr. Partha Sarathi Nayak,
                                                             Addl. Govt. Advocate
                                                         CORAM:
                                           THE HON'BLE MR. JUSTICE S.K. SAHOO
                                     THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
                                                             ORDER

Order No. 04.08.2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

This is an application for bail. Since one of the offence under which the appellant has been found guilty is under section 376(2)(i) of the Indian Penal Code and section 6 of POCSO Act, let an extra copy of the appeal memo, the impugned judgment as well as the copies of the interim applications be served on the learned counsel for the State by tomorrow (05.08.2025), who shall

send the same to the Inspector in-charge of Korai Police Signed by: RAJESH KUMAR BADHEI Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 05-Aug-2025 18:00:16 Station, Dist-Jajpur for its service on the informant in (Korai P.S. Case No.03 dated 05.01.2016) and it will be intimated to the informant that the matter will be taken up in the week commencing from 15.09.2025 and if he so likes, he can engage a counsel to oppose the prayer for bail. It will also be intimated to the informant regarding the availability of

counsel from the High Court Legal Aid Committee and if he agrees for free legal aid, signature be collected in the Vakalatnama and the same shall be collected by the IIC and send to the Advocate General Office so that necessary steps shall be taken in that respect.

Put up this matter in the week commencing from 15.09.2025.

Let the learned counsel for the appellant supply the deposition copies of all the witnesses examined in the learned trial Court to the learned counsel for the State in the meantime.

A free copy of the order be handed over to the learned counsel for the State.

( S.K. Sahoo) Judge

(S.S. Mishra) Judge Rajesh