Informant vs State Of Odisha & Ors
2025 Latest Caselaw 10419 Ori

Orissa High Court

Informant vs State Of Odisha & Ors on 25 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLA No.1280 of 2025
            Informant                    .....       Appellant
                                                              Represented By Adv. -
                                                              Manas Kumar Chand

                                           -versus-
            State Of Odisha & Ors.               .....                Respondents
                                                           Represented By Adv. -
                                                           S.K. Parhi, A.S.C.

                                 CORAM:
                   THE HON'BLE MR. JUSTICE ADITYA KUMAR
                               MOHAPATRA

                                           ORDER

25.11.2025 Order No.

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

2. Heard learned counsel for the Informant-Appellant.

3. This is an appeal filed under Section 372 of the Cr.P.C challenging the judgment of acquittal dated 21.08.2025 passed by the learned Additional District and Sessions Judge-cum-Special Judge under POCSO Act, Keonjhar in Special Case No.325/15 of 2022 dated 21.08.2025 thereby acquitting the accused-respondent Nos.2 and 3 of the charges under Section 376(3), 354-A, 506/34 of IPC read with Section 4 and 12 of the POCSO Act.

4. Learned counsel for the appellant at the outset contended that there are very good grounds in the appeal and that the appellant is most likely to succeed in the appeal as the learned trial court has not considered material evidence while passing the

impugned judgment of acquittal.

5. Issue notice to the Opposite Parties.

6. Since Mr.Parhi, learned Additional Standing Counsel for State-Respondent accepts notice on behalf of Respondent No.1, let an extra copy of the brief be served on him within three working days.

7. Requisites for issuance of notice to the Opposite Party Nos.2 and 3 be filed by the Speed Post with A.D fixing a short returnable date within three working days.

8. List this matter in the week commencing 15.12.2025 under the heading "For Admission".

( A.K. Mohapatra ) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 26-Nov-2025 15:25:15