Amit Das vs ) State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 10937 Ori

Orissa High Court

Amit Das vs ) State Of Odisha ..... Opposite Parties on 2 December, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLMC No.5002 of 2025
            Amit Das                  .....          Petitioner
                                                             Represented By Adv. -
                                                             Rajib Lochan Pattanaik

                                           -versus-
            1) State Of Odisha                     .....          Opposite Parties
            2) Informant                                     Represented By Adv. -
            victim
                                                             Mr. U.R. Jena, AGA

                                   CORAM:
                    MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                           ORDER

02.12.2025

Order No.

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

2. Heard learned counsel for the Petitioner as well as learned counsel for the State.

3. It is stated by learned counsel for the Petitioner that in the meantime, the Petitioner has married to the victim and they are staying together as husband and wife. By filing the present application, the Petitioner has challenged the rejection of his application to recall the victim for her further examination.

4. Issue notice to the Opposite Parties.

5. Since Mr. Jena, learned Additional Government Advocate for State-Opposite Party accepts notice on behalf of Opposite Party No.1, let an extra copy of the brief be served on him within

three working days.

6. Hence, issue notice to the Opposite Party No.2 by Speed Post with A.D. by fixing a short returnable date. Requisites be filed within three working days.

7. List this matter in the week commencing 12.01.2026.

8. Heard.

9. As an interim, the trial shall continue, however no final judgment shall not be delivered without leave of this Court till the next date.

10. Issue urgent certified copy of this order as per Rules.

( A.K. Mohapatra ) Judge Sisir

Designation: Personal Assistant