Orissa High Court

Dipti Ranjan Mahakud vs State Of Odisha & Another on 9 May, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLA No.503 of 2025

 Dipti Ranjan Mahakud                        ...           Appellants
                                             Mr. P.S. Das, Advocate
                         -versus-
 State of Odisha & Another                   ...        Respondents
                                      Mr. A.K. Apat, Addl. PP
                                CORAM:
                         JUSTICE G. SATAPATHY
                                ORDER(ORAL)

09.05.2025 CRLA No.503 of 2025 and Order No. I.A Nos.1186 & 1187 of 2025

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Heard. Since the appellant-petitioner herein seeks for bail for commission of one of the offences under POCSO Act & SC & ST (PoA) Act, the victim/informant is required to be informed/noticed before taking up hearing in this matter, in view of the Sub-rule 13 and 15 (viii) of Rule-4 of the Protection of Children from Sexual Offences Rules, 2020 (in short the "Rules") and Section 15-A(5) of SC & ST (PoA) Act, 1989.

3. For the purpose of information of victim-child and notice to the informant in terms of the above Rules and Act, let the copy of the bail application received by the learned counsel for the State be sent to the victim/informant by Mr. A.K. Apat, learned Addl. PP through concerned Police Station indicating therein the probable date of hearing.

4. Pending admission of the appeal, the learned trial Court is requested to send the soft copy of the LCR.

5. Since the appellant-petitioner has been maximum substantive sentence to undergo Rigorous Imprisonment for 20 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.

6. List this matter on 03.07.2025.

(G. Satapathy) Judge Jayakrushna

Location: High Court of Orissa, Cuttack