Orissa High Court

Surendra Pujari vs State Of Odisha on 2 May, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLA No.500 of 2025


     Surendra Pujari                           ...            Appellant
                                       Mr. D.Mohanty, Advocate
                                -versus-
     State of Odisha                     ...       Respondent
                                               Mr. A.K.Apat, Addl. PP
                                CORAM:
                         JUSTICE G. SATAPATHY
                                ORDER(ORAL)

Order No.                        02.05.2025
   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/S. 376(2)(n) of the IPC.

3. Heard.

4. Admit.

5. The digitized/soft copy of the LCR/TCR be called for from the learned trial Court.

6. List this matter on 2nd July, 2025. I.A. Nos. 1008 & 1009 of 2025

7. The aforesaid IAs shall be taken up after receipt of the LCR.

8. Since the appellant-petitioner has been sentenced to undergo 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: 02-May-2025 14:02:53