Nakula Digal vs State Of Orissa
2025 Latest Caselaw 3120 Ori

Orissa High Court

Nakula Digal vs State Of Orissa on 30 January, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         CRLA No.1304 of 2024

     Nakula Digal                            ...            Appellant
                                            Mr. S.K.Lenka, Advocate
                                -versus-
     State of Orissa                         ...           Respondent
                                              Mr. A.K.Apat, Addl. PP
                               CORAM:
                        JUSTICE G. SATAPATHY
                                ORDER(ORAL)

Order No.                        30.01.2025
   02.       1.        This   matter    is       taken   up   through     Hybrid

Arrangement (Virtual/Physical Mode).

2. This is an appeal against conviction and sentence of the appellant for the offence U/S. 376(1) of the IPC.

3. Heard.

4. Admit.

5. The digitized/soft copy of the LCR/TCR be called for from the learned trial Court.

6. List this matter on 05.03.2025.

7. Heard, learned counsel for the appellant and learned Addl. Public Prosecutor in the matter and perused the record.

8. Realization of fine under the impugned judgment in S.T. Case No. 08 of 2021 of the Court of learned Addl. Sessions Judge, Balliguda shall remain stayed till disposal of the appeal.

9. Accordingly, the IA stands disposed of.

10. This is an interlocutory application for grant of bail pending disposal of the appeal, which would be taken up after receipt of the digitized/soft copy of the LCR/TCR.

(G. Satapathy) Judge

kishore

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 30-Jan-2025 17:04:56