) Hubilal Naik vs State Of Odisha
2025 Latest Caselaw 2055 Ori

Orissa High Court

) Hubilal Naik vs State Of Odisha on 2 January, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         CRLA No.1308 of 2024

                 1) Hubilal Naik                       .....               Appellants
                 2) Japin Kumar Naik                            Represented By Adv. -
                 3) Pabitra Naik @ Harijan                      Jnyanananda Panda

                                               -versus-

                 State Of Odisha                      .....               Respondent
                                                               Represented By Adv. -
                                                               Mr. M.R. Mohanty, AGA


                                       CORAM:
                         THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                     MOHAPATRA

                                               ORDER

02.01.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. Heard.

3. Admit.

4. Call for the digitized copy of the LCR.

5. On the prayer of learned counsel for the Appellants, he is permitted to add the Informant as Respondent No.2.

6. Corrected copy of the cause title be uploaded by tomorrow.

7. Issue notice to the newly added Respondent No.2/Informant by Registered Post with A.D. by fixing a short returnable date.

Requisites be filed within three working days.

8. List this matter in the week commencing 10th February, 2025.

9. Heard.

10. As an interim measure, it is directed that realization of the fine as directed by the learned Addl. Sessions Judge-cum-Special Court under POCSO Act, Kalahandi, in C.T. Case No.87/36 of 2022 (POCSO) shall remain stayed till the next date.

11. Heard.

12. It is stated by learned counsel for the Appellants that the Petitioners have been enlarged on bail by the learned Trial Court at the time of delivery of judgment.

13. Considering such submission, as an interim measure, it is directed that no coercive action shall be taken against the Appellants in this matter till the next date.

14. List this matter in the week commencing 10th February, 2025.

(Aditya Kumar Mohapatra) Judge

S.K. Rout

Signed by: SANTANU KUMAR ROUT Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 04-Jan-2025 13:10:17