Tudu @ Lada Sinku vs State Of Odisha
2025 Latest Caselaw 3660 Ori

Orissa High Court

Tudu @ Lada Sinku vs State Of Odisha on 5 February, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         CRLA No.1239 of 2024

     Tudu @ Lada Sinku                        ...              Appellant
                                       Mr. D.R. Mishra, Advocate
                                -versus-
     State of Odisha                      ...        Respondent
                                     Mr. M.K. Mohanty, Addl. PP
                                CORAM:
                         JUSTICE G. SATAPATHY
                             ORDER(ORAL)

05.02.2025 Order No.

02. CRLA No. 1239 of 2024 & I.A. Nos. 3082, 3083 & 3084 of 2024

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

2. Since this appeal has been filed with a delay of 240 days, IA No. 3082 of 2024 has been filed. Further, this is an appeal against conviction of the appellant-petitioner for commission of offences under Section 6 of POCSO Act, wherein the appellant has prayed for grant of bail and thus, the victim is required to be informed before taking up the hearing in the 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 Applications received by the learned counsel for the State be sent to the victim by Mr. M.K. Mohanty, learned Addl. Public Prosecutor through concerned Police Station indicating therein the probable date of hearing.

4. Further, pending admission of the appeal, learned trial Court is requested to send the soft copy of the LCR. The State Counsel is also requested to file written objection in terms of the judgment passed by the Apex Court in Atul Tripathi v. State of Uttar Pradesh & Others; (2014) 9 SCC 177.

5. List this matter on 12.03.2025.

6. The IA Nos. 3083 & 3084 of 2024 shall be taken up after receipt of the soft copy of the LCR.

(G. Satapathy) Judge Priyajit

Location: HIGH COURT OF ORISSA