Khageswar Suna vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 8141 Ori

Orissa High Court

Khageswar Suna vs State Of Odisha .... Opposite Party on 11 September, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLREV No. 607 of 2025
            Khageswar Suna                            ....           Petitioner
                                                     Mr. S. Dwibedi, Advocate
                                          -Versus-
            State of Odisha                           ....      Opposite Party
                                                           Mr. P.K. Ray, AGA
                        CORAM:
                        MR. JUSTICE R.K. PATTANAIK
                                         ORDER

11.09.2025 Order No.

01. 1. Heard Mr. Dwibedi, learned counsel for the petitioner.

2. Instant revision is filed by the petitioner assailing the impugned judgments as at Annexures-1 and 2 on the grounds stated.

3. Considering the facts pleaded on record and the submission of Mr. Dwibedi, learned counsel for the petitioner, the Court is inclined to issue notice to the opposite party and also the informant.

4. Hence, it is ordered.

5. Notice.

6. Mr. Ray, learned AGA for the State accepts notice for the opposite party. Notice to the informant to be served by the State with the assistance of the local PS.

7. List on 23rd October, 2025 for final hearing and orders.

(R.K. Pattanaik) Judge

1. I.A is not pressed, hence, disposed of.

(R.K. Pattanaik) Judge

03. I.A. Nos.929 and 930 of 2025

1. Heard learned counsel for the respective parties.

2. Instant I.As are filed for stay realization of the final amount and release of the petitioner on bail during pendency of the revision before this Court.

3. Mr. Dwibedi, learned counsel for the petitioner submits that the petitioner alleged to have committed the mischief, which was disclosed after his parents went to meet the family of the victim and thereafter, they left with an assurance of their marriage. It is submitted that the victim, till such time, did not reveal about the alleged incident dated 24th May, 2016. In fact, according to Mr. Dwibedi, learned counsel, the parents of the petitioner on their own visited the house of the victim on 27th May, 2016 and at that time, she revealed about the alleged rape to have been committed by the petitioner.

4. Recorded the objection of Mr. Ray, learned AGA for the State.

5. The alleged occurrence is of the year 2016 and the petitioner was on bail during trial and pendency of appeal. Considering the circumstances leading to the lodging of FIR and submissions of learned counsel for the respective parties, the Court is of the view that realization of fine amount should be stayed and at the same time, the petitioner to be allowed to go on bail with suitable conditions.

6. Accordingly, it ordered.

7. The above order to be complied with in connection with CT Case No.213 of 2016 (ST).

8. List on the date fixed for further orders.

9. Urgent copy of this order be issued as per rules.

(R.K. Pattanaik) Judge

Rojina

Designation: Junior Stenographer