Manoj Kumar Pradhan vs State Of Odisha And Another
2025 Latest Caselaw 4408 Ori

Orissa High Court

Manoj Kumar Pradhan vs State Of Odisha And Another on 24 February, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                      CRLA No.226 of 2025
     Manoj Kumar Pradhan                     ...             Appellant
                                         Mr. A. Mishra, Advocate
                           -versus-
     State of Odisha and another             ...           Respondents
                                    Mr. M.K. Mohanty, Addl. PP
                                 CORAM:
                          JUSTICE G. SATAPATHY
                              ORDER(ORAL)

Order No. 24.02.2025

01. I.A. Nos. 476, 477 of 2025 & CRLA No. 226 of 2025

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

2. Since this is an appeal against conviction of the appellant-petitioner for commission of offence under Section 6(1) of POCSO Act, wherein the appellant has prayed for grant of bail to him, the victim is required to be informed before taking up hearing in this 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. 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. M.K. Mohanty, learned Addl. PP through concerned Police Station indicating therein the probable date of hearing.

4. Pending admission of the appeal, the digitized copy of the LCR be called for from the learned trial Court. However, permitting the State Counsel to file written objection in terms of the judgment passed by the Apex Court in Atul Tripathi v. State of Uttar Pradesh & Others; (2014) 9 SCC 177, list this matter on 08.04.2025.

(G. Satapathy) Judge Priyajit

Location: HIGH COURT OF ORISSA