Kuni Behera vs State Of Orissa And Others
2025 Latest Caselaw 9668 Ori

Orissa High Court

Kuni Behera vs State Of Orissa And Others on 6 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLA No.1161 of 2023
                 Kuni Behera                 .....        Appellant
                                                              Represented By Adv. -
                                                              Sapan Kumar Pal

                                               -versus-
                 State Of Orissa and others           .....            Respondents
                                                              Mr. C.M. Singh, ASC

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

                                               ORDER

06.11.2025 Order No.

02. I.A. No.368 of 2025

1. This matter is taken up through Hybrid mode.

2. This is an application under Section 5 of Limitation Act for condonation of delay of 12 days in presentation of the appeal.

3. Heard learned counsel for the Informant-Appellant as well as learned counsel for the State-Respondent.

4. The present appeal has been preferred against judgment dated 01.08.2023 passed in S.T. Case No.161 of 2019 by the learned Asst. Sessions Judge (Women's Court), Nayagarh, thereby convicting the accused persons under Sections 323 and 34 of IPC and acquitting them of the charges under Section 498-A, 294, 325, 307, 34 of IPC. Being aggrieved by the judgment of acquittal under the aforesaid sections, the Petitioner has preferred this appeal as a Victim under Section 372 of Cr.P.C.

5. Considering the aforesaid position, this Court directs to issuance of notice to the Respondents.

6. Since Mr. C.M. Singh, learned Additional Standing Counsel accepts notice on behalf of Opposite Party No.1, extra copy of the application be served on him within a week.

7. Issue notice to the Opposite Party Nos.2 to 5 by Registered Post/Speed Post with A.D. by fixing a short returnable date. Requisites be filed within three working days.

8. List this matter in the week commencing 15.12.2025.

                                                      ( Aditya Kumar Mohapatra )
                                                                 Judge

S.K. Rout





            Digitally Signed                                              Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 10-Nov-2025 10:30:38