Raju Mallik @ Goutam Mallik & Ors vs State Of Odisha
2025 Latest Caselaw 6285 Ori

Orissa High Court

Raju Mallik @ Goutam Mallik & Ors vs State Of Odisha on 25 June, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 25-Jun-2025 17:51:16



                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRLA No.510 of 2025
                                Raju Mallik @ Goutam Mallik & Ors.            ....          Appellants
                                                                           Mr. D.K.Sahoo, Advocate
                                                                -versus-
                                State of Odisha                               ....       Respondent
                                                                             Ms. B.L.Tripathy, ASC

                                             CORAM:
                                             SHRI JUSTICE B. P. ROUTRAY
                                                           ORDER

25.06.2025 Order No.

01. 1. Heard.

2. Admit.

3. Call for the copy of TCR.

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

5. List the matter on 2nd September, 2025 for hearing.

6. Heard Mr. D.K.Sahoo, learned counsel for the Appellant - Petitioner and Ms. B.L.Tripathy, learned ASC for State - Respondent

- Opposite Party.

7. The Appellants are convicted for commission of offences under Section 8 of the POCSO Act along with other allied offences under the Indian Penal Code and sentenced to undergo R.I. for three years and for different other descriptions including fine in the impugned judgment dated 13th March, 2025 of learned Ad-hoc Additional

Location: High Court of Orissa, Cuttack

Sessions Judge. FTSC, Kendrapara passed in G.R. Case No.12 of 2022.

8. Taking note of the period of custody of the Appellants and pending appearance of the informant / victim, if any, it is directed to release the appellants-Petitioners on interim bail till 2nd September, 2025 on such terms and conditions to be fixed by the learned Ad-hoc Additional Sessions Judge. FTSC, Kendrapara in G.R. Case No.12 of 2022.

9. There shall be stay of realization of fine amount as imposed by learned Ad-hoc Additional District and Sessions Judge, FTSC in the impugned judgment dated 13th March, 2025 till disposal of the appeal.

10. The I.A. is disposed of.

11. An urgent certified copy of this order shall be issued on proper application.

( B.P. Routray) Judge

S.Das