Dipti Nihar Ranjan Mallik vs State Of Odisha & Another
2025 Latest Caselaw 4271 Ori

Orissa High Court

Dipti Nihar Ranjan Mallik vs State Of Odisha & Another on 20 February, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         CRLA No.192 of 2025
     Dipti Nihar Ranjan Mallik            ...             Appellant
                                      Mr. B.K.Parija, Advocate
                          -versus-
     State of Odisha & another            ...           Respondents
                                      Mr. A.Pradhan, Addl. PP
                              CORAM:
                       JUSTICE G. SATAPATHY
                           ORDER(ORAL)

20.02.2025 CRLA No.192 of 2025 and Order No. I.A. Nos.515 & 516 of 2025

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

2. Since this is an appeal against conviction and sentence of the appellant-petitioner for commission of one of the offences under Section 4 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. Heard Mr.Bikash Chandra Parija, learned counsel for the appellant-petitioner.

4. 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.Pradhan learned Addl. Public Prosecutor through

concerned Police Station indicating therein the probable date of hearing.

5. Further, pending admission of the appeal, learned trial Court is requested to send the soft copy of the LCR. The State Counsel is, however, permitted to file written objection to the bail application of the appellant in terms of the judgment passed by the Apex Court in Atul Tripathy v. State of Uttar Pradesh and others; (2014) 9 SCC 177.

6. List this matter on 27.03.2025.

(G. Satapathy) Judge kishore

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 20-Feb-2025 14:57:53