Chaitan Prasad Singh vs State Of Odisha
2025 Latest Caselaw 5077 Ori

Orissa High Court

Chaitan Prasad Singh vs State Of Odisha on 18 March, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   CRLA No.314 of 2025

                                   Chaitan Prasad Singh             .....      Appellant/
                                   @ Chaitan                                 Petitioner

                                                               Mr. Krushna Chandra Mohanty,
                                                               Advocate
                                                                  -versus-

                                   State of Odisha                  .....    Respondent/

opp. party

Mr. Jateswar Nayak, Addl. Govt. Advocate

CORAM:

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

Order No. ORDER 18.03.2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard Mr. Krushna Chandra Mohanty, learned counsel for the appellant appearing through Virtual High Court, Mayurbhanj and Mr. Jateswar Nayak, learned

Addl. Govt. Advocate appearing for the State. Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 20-Mar-2025 12:57:28 Admit.

Call for the trial Court records. Learned counsel for the appellant shall serve the deposition copies of the witnesses examined in the learned trial Court on the learned counsel for the State

in the meantime.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge

02. This is an application under section 389 of Cr.P.C.

for bail.

Since one of the offences under which the appellant is found guilty is under section 376(DA) of the I.P.C., let the learned counsel for the appellant serve an extra copy of the appeal memo along with the impugned judgment so also the copies of the interim applications on the learned counsel for the State, who shall send the same to the Inspector-in-Charge of Khunta police station for its service on the informant (in Khunta P.S. Case No.01 of 2019) and it will be intimated to him that the matter is likely to be taken up in the week commencing from 21st April 2025 and if he so likes, he can engage a counsel to oppose the prayer for bail.

Put up this matter in the week commencing from 21st April 2025 for consideration of the bail application.

Instruction regarding service of notice on the informant shall be obtained in the meantime.

A free copy of the order be handed over to the learned counsel for the State.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge Sipun