Citation : 2025 Latest Caselaw 3802 Ori
Judgement Date : 10 February, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.752 of 2024
Sagar Soren @ Banka ... Appellant
Mr. R.K.Das, Advocate
-versus-
State of Odisha ... Respondent
Mr. A.K.Apat, Addl. PP
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
10.02.2025 CRLA No.752 of 2024 and Order No. I.A. Nos.1794 & 1795 of 2024
02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. Since 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, 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. A.K.Apat 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 Tripathy v. State of Uttar Pradesh and others; (2014) 9 SCC 177.
5. List this matter on 17.04.2025.
(G. Satapathy) Judge kishore
Signed by: KISHORE KUMAR SAHOO
Location: High Court of Orissa Date: 10-Feb-2025 14:59:59
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