Citation : 2025 Latest Caselaw 2378 Ori
Judgement Date : 4 August, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
JCRLA No.144 of 2023
Santosh Mishra ..... Appellant
Represented By Adv. -
M/s. Tukuna Mishra
S.senapati S.panda
-versus-
State Of Odisha ..... Respondent
Mr. C.M. Singh, ASC
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
04.08.2025 Order No.
02. 1. This matter is taken up through Hybrid mode.
2. On perusal of the record, it appears that no notice has been issued to the informant although the present application has been filed against a judgment of conviction, the petitioner has been convicted for an offence punishable under the POCSO Act and he has been sentenced to undergo RI for five years. Since a notice is mandatory to consider the bail application under Rule 4 of the POCSO Rules learned counsel for the State is directed to instruct the IIC of the concerned Police Station who will inform the informant either oppose or support the bail application by remaining present in this Court or appearing through the virtual mode. In the event she
opts to appear through virtual mode, necessary arrangements be made at the Police Station level for her virtual appearance.
3. List this matter on 21st August, 2025.
( Aditya Kumar Mohapatra ) Judge
S.K. Rout
Location: High Court of Orissa, Cuttack
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