Kartika Biswal @ Mangi vs State Of Odisha
2025 Latest Caselaw 3803 Ori

Orissa High Court

Kartika Biswal @ Mangi vs State Of Odisha on 10 February, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                       CRLA No.75 of 2025
     Kartika Biswal @ Mangi                     ...            Appellant
                                    Mr. B.P. Pradhan, Advocate
                               -versus-
     State of Odisha                     ...        Respondent
                                                Mr. A.K. Apat, Addl. PP
                                CORAM:
                         JUSTICE G. SATAPATHY
                             ORDER(ORAL)

Order No. 10.02.2025

01. I.A. No. 192 of 2025& CRLA No. 75 of 2025

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 376(3) of IPC and Section 6 of POCSO Act, wherein the appellant has prayed for grant of bail to him, the informant and victim are required to be noticed and informed before taking up hearing in this matter in view of the provision under Section 439(1A) of CrPC and 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 notice to the informant and information of victim-child in terms of the above Act and Rules, let the copy of the appeal memo and Interlocutory Application received by the learned counsel for the State be sent to the informant and victim by Mr. A.K. Apat, learned Addl. PP through concerned Police Station indicating therein the probable date of hearing.

4. Pending admission of the appeal, the digitized copy of the LCR be called for from the learned trial Court. However, permitting the State Counsel 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, list this matter on 16.04.2025.

(G. Satapathy) Judge Priyajit

Location: HIGH COURT OF ORISSA