Gyana Ranjan Mallick vs State Of Odisha
2025 Latest Caselaw 6076 Ori

Orissa High Court

Gyana Ranjan Mallick vs State Of Odisha on 19 June, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Designation: Personal Assistant
Reason: Authentication
Location: OHC, Cuttack
Date: 20-Jun-2025 14:51:57


                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 CRLA No.603 of 2025
                            Gyana Ranjan Mallick                            ....           Appellant
                                                                     Mr. Budhiram Das, Advocate
                                                              -versus-
                            State of Odisha                                 ....         Respondent
                                             Mr. G. Tripathy, Additional Government Advocate

                                           CORAM:
                                           SHRI JUSTICE B. P. ROUTRAY
                                                        ORDER

19.6.2025 Order No.

01. 1. Heard.

2. Admit.

3. Call for the copy of TCR.

4. An extra copy of the brief be served on Mr. G. Tripathy, learned AGA who shall ensure service of the same on the informant / victim through local police.

5. List the matter on 8th September, 2025.

02. 6. There shall be stay realization of fine amount as imposed by learned Ad Hoc Additional Sessions Judge, FTSC, (POCSO), Jagatsinghpur in his judgment dated 22nd March, 2025 passed in Spl. G.R. No.12/2024 till disposal of the appeal.

( B.P. Routray) Judge M.K.Panda