Mala Kumari vs State Of Odisha &
2025 Latest Caselaw 3919 Ori

Orissa High Court

Mala Kumari vs State Of Odisha & on 12 February, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLA No.1230 of 2022

            Mala Kumari               .....    Appellant
                                   Mr. Rabi Narayan Behera,
                                   Advocate
                                    -versus-
            State of Odisha &
            another                  .....   Respondents
                                   Miss. Subhalaxmi Devi,
                                   Addl. Standing Counsel

                                   Mr. Puspamitra Mohapatra,
                                   Advocate for the informant

                                   CORAM:
                 THE HON'BLE MR. JUSTICE S.K. SAHOO
              THE HON'BLE MISS. JUSTICE SAVITRI RATHO

                                    ORDER

Order No.                          12.02.2025

  09.             This    matter    is   taken   up   through    Hybrid

arrangement (video conferencing/physical mode).

Learned counsel for the appellant is present. As per the order dated 11.12.2024, learned counsel for the State submits that no appeal has been preferred by the Govt. against the impugned judgment and order of acquittal. However, learned counsel seeks some time to obtain instruction as to whether there is any proposal to prefer an appeal against the judgment and order dated 30.06.2021 passed by the Addl.

Sessions Judge, Rourkela, Sundargarh in S.T. Case no.155/20 of 2004.

List this matter in the week commencing from 03.03.2025.

Instruction be obtained in the meantime.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge Rajesh

Signed by: RAJESH KUMAR BADHEI Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 13-Feb-2025 18:55:23