Saroj Kanhar @ Saroj @ vs State Of Odisha And
2025 Latest Caselaw 2900 Ori

Orissa High Court

Saroj Kanhar @ Saroj @ vs State Of Odisha And on 24 January, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.1330 of 2024

              Saroj Kanhar @ Saroj @                ....      Appellant
              Pintu Kanhar

                                   Mr. S.K. Dwibedi, Advocate

                                         -versus-

              State of Odisha and                   ....   Respondents
              another

                                   Mr. Aurobinda Mohanty,
                                   Addl. Standing Counsel

                             CORAM:
                THE HON'BLE MR. JUSTICE S.K. SAHOO
             THE HON'BLE MISS JUSTICE SAVITRI RATHO

                                     ORDER

Order No.                          24.01.2025

   01.           This     matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

Heard.

Admit.

Call for the trial Court record. Since the offences under which the appellant has been convicted are under sections 376(3)/376-DA of the Indian Penal Code, let an extra copy of the appeal memo along with the impugned judgment and copy of the interim application be served on the learned counsel for the State by 27.01.2025, who shall send

the same to the Inspector in-charge of Phiringia police station for its service on the informant in Phiringia P.S. Case No.53 dated 30.04.2021 and it will be intimated to her that the matter will be taken up in the week commencing from 17.02.2025 and if she so likes, she can engage a counsel to oppose the prayer for bail. A written proof regarding service of notice be obtained from the informant.

List this matter along with CRLA No.1336 of 2024 in the week commencing from 17.02.2025.

Let the learned counsel for the appellant supply the deposition copies of the witnesses to the learned counsel for the State in the meantime.

The interim applications for bail and stay realization of fine shall be considered after receipt of the trial Court record.

( S.K. Sahoo) Judge

( Savitri Ratho) Judge RKM

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK Date: 27-Jan-2025 13:53:56