Sanurjya Naik vs State Of Odisha And Another
2025 Latest Caselaw 4283 Ori

Orissa High Court

Sanurjya Naik vs State Of Odisha And Another on 20 February, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               CRLA No.1295 of 2024
                      Sanurjya Naik                                   ...         Appellant
                                                                     Mr. A. Naik, Advocate
                                            -versus-
                      State of Odisha and another                     ...       Respondents
                                                                    Mr. S.K. Rout, Addl. PP
                                                        CORAM:
                                                 JUSTICE G. SATAPATHY
                                                     ORDER(ORAL)

           Order No.                                  20.02.2025
              02.                     I.A. No. 3254 of 2024
                                      1.      This   matter    is     taken    up   through   Hybrid

Arrangement (Virtual/Physical Mode).

2. Since the learned Additional Public Prosecutor prays to grant an adjournment to inform the victim, list this matter on 26.03.2025. Further, the State counsel is permitted to file written objection to the bail application of the Appellant in terms of the judgment passed by the Apex Court in Atul Tripathi v. State of Uttar Pradesh & Others; (2014) 9 SCC 177 by next date.

(G. Satapathy) Judge Priyajit

Location: HIGH COURT OF ORISSA