Deepak Makar vs State Of Odisha
2025 Latest Caselaw 4659 Ori

Orissa High Court

Deepak Makar vs State Of Odisha on 5 March, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLA No.242 of 2025
     Deepak Makar                              ...            Appellant
                                    Mr. D.P.Pattanaikt, Advocate
                                -versus-
     State of Odisha                      ...        Respondent
                                               Mr. A.K.Apat, Addl. PP
                                CORAM:
                         JUSTICE G. SATAPATHY
                                ORDER(ORAL)

Order No.                        05.03.2025
   01.       1.        This    matter     is       taken   up   through    Hybrid

Arrangement (Virtual/Physical Mode).

2. This is an appeal against conviction and sentence of the appellant-petitioner for commission of offence punishable U/Ss. 376(2)(n) of IPC and Sec. 9 of Immoral Traffic (Prevention) Act, 1956.

3. Heard.

4. Admit.

5. Call for the soft copy of the LCR.

6. List this matter on 17th April, 2025.

7. Since the appellant-petitioner has been convicted and sentenced to maximum Rigorous Imprisonment for 10 years, the State Counsel is, however, at liberty to file written objection to the bail application of the appellant in terms of the judgment passed by the Apex Court in Atul Tripathy v. State of

Uttar Pradesh and others; (2014) 9 SCC 177 by next date.

(G. Satapathy) Judge kishore

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 05-Mar-2025 16:53:54