Sudipta Kumar Sahoo @ Gulu vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 5173 Ori

Orissa High Court

Sudipta Kumar Sahoo @ Gulu vs State Of Odisha And Others .... Opposite ... on 20 March, 2025

Bench: Arindam Sinha, M.S. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             WPCRL No.7 of 2025
            Sudipta Kumar Sahoo @ Gulu               ....           Petitioner

                                              Represented by Advocate(s) -

                                                Mr. R.K. Routray, Advocate

                                         -Versus-
            State of Odisha and others               ....   Opposite Parties

                                              Represented by Advocate(s) -

                            Mrs. Suman Pattanayak, Addl. Govt. Advocate

                                   CORAM:

             THE HON'BLE MR. JUSTICE ARINDAM SINHA
                   THE ACTING CHIEF JUSTICE
                                      AND
                  THE HON'BLE MR. JUSTICE M.S. SAHOO


                                     ORDER

20.03.2025 Order No.

01. 1. Mr. Routray, learned advocate appears on behalf of petitioner and submits, his client's younger daughter, a minor is made to stay in an ashram. It is opposite party no.8. On query he submits, his client had preferred appeal against the judgment passed in the murder case against him.

2. Mrs. Pattanayak, learned advocate, Additional Government Advocate appears on behalf of State and hands

up her instruction dated 29th January, 2025. The writ petition having been filed on 20th January, 2025 explains the early instruction received.

3. We have perused order dated 5th November, 2024. By it we had dismissed petitioner's earlier writ petition carrying same prayer. On query Mr. Routray refers to annexure-4 in present writ petition to submit, the administration noticed opposite party no.8 with direction to produce 34 children before the Child Welfare Committee. His client having discovered this document, is again before us. Mrs. Pattanayak submits, our said order dated 5th November, 2024 was made long after relied upon notice dated 15th April, 2024.

4. Petitioner's contention is discovery of a document being his cause to again come before us and we presume that the instruction had, on basis of which order dated 5th November, 2024 in WPCRL no.109 of 2024 was passed were reliable. Nevertheless, we require a report to be filed regarding continued safe custody of the girl in the ashram.

5. List on 3rd April, 2025.

(Arindam Sinha) Acting Chief Justice

(M.S. Sahoo)

Judge Dutta/jyostna Signed by: AJIT KUMAR DUTTA Reason: OHC Location: AU Date: 20-Mar-2025 17:53:54