Tanu @ Taranisen vs State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 4031 Ori

Orissa High Court

Tanu @ Taranisen vs State Of Odisha ..... Opposite Parties on 14 February, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 BLAPL No.1059 of 2025
                Tanu @ Taranisen .....                           Petitioner
                Kumbhar
                                                       Represented By Adv.
                                                          - Mr.S.K. Dwibedi,
                                                                  Advocate.
                                        -versus-
                State of Odisha         .....            Opposite Parties
                                                      Represented By Adv.
                                                     Mr.Sarat Ch. Pradhan,
                                                    Addl. Standing Counsel
                                        CORAM:
                                  JUSTICE S.K. SAHOO

 Order No.                                           ORDER
                                                   14.02.2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Learned counsel for the State submitted that there is a criminal antecedent against the petitioner for commission of the offence under section 376(2)(f) of the IPC and section 6 of POCSO Act.

Learned counsel for the petitioner submitted that in the aforesaid case, the petitioner has been acquitted.

Let the learned counsel for the petitioner produce the certified copy of the judgment of acquittal on the next date.

List this matter in the week commencing from 3rd March, 2025.

(S.K. Sahoo)

Designation: ASST. REGISTRAR-CUM-SR. SECRETARY Judge Reason: Authentication Location: HIGH COURT OF ORISSA : CUTTACK Date: 17-Feb-2025 12:25:14 Basu