Unknown vs State Of Odisha
2025 Latest Caselaw 4216 Ori

Orissa High Court

Unknown vs State Of Odisha on 19 February, 2025

Author: G. Satapathy

Bench: G. Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK

             Sabitri Besan
            (In CRLA No.1344 of 2023)
            Brushabhanu Podh
            (In CRLA No.174 of 2024)
                                               ...              Appellants

                                       Mr. S. Harichandan, Advocate
                                        (In CRLA No. 1344 of 2023)
                                          Mr. D. Nayak, Sr. Advocate
                                           (In CRLA No. 174 of 2024)
                                    -versus-
            State of Odisha                     ...            Respondent
                                             Mr. A. Pradhan, Addl. PP
                                 CORAM:
                          JUSTICE G. SATAPATHY
                           ORDER(ORAL)

19.02.2025 CRLA Nos.1344 of 2023 & 174 of 2024 Order No.

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

2. In the appeal against conviction in CRLA No. 1344 of 2023, the Appellant who has been sentenced to undergo Rigorous Imprisonment of 10 years for offence U/S. 304 Part-1 of IPC seeks for grant of bail.

3. On the request of the learned counsel for the respondent-convict in CRLA No. 174 of 2024 which has been filed by the appellant-victim against acquittal of the convict for offence U/S. 302 of IPC, the convict be supplied with a copy of the appeal memo together with all the documents as filed by the Appellant-victim by next date.

4. Further, the Appellant in CRLA No. 1344 of 2023 is also directed to serve a copy of the appeal memo together with all the application to the learned counsel for the victim-cum-appellant in CRLA No. 174 of 2024 by next date.

5. Both the parties are accordingly, directed to make over the copy of the applications within a week and the State is permitted to file written objection within three weeks to the bail application of the Appellant in CRLA No. 1344 of 2023 in view of the judgment in Atul Tripathi v. State of Uttar Pradesh & Others; (2014) 9 SCC 177.

6. Accordingly, list these matters on 18.03.2025.

(G. Satapathy) Judge Priyajit

Location: HIGH COURT OF ORISSA