Arun Kumar Joshi vs ) State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 8707 Ori

Orissa High Court

Arun Kumar Joshi vs ) State Of Odisha ..... Opposite Parties on 24 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  CRLMC No.3922 of 2025
                 Arun Kumar Joshi             .....       Petitioner
                                                                Represented By Adv. -
                                                                Prasant Kishore Ray

                                               -versus-
                 1) State Of Odisha                   .....          Opposite Parties
                 2) Victim                                      Represented By Adv. -
                                                                Ms. S.Nayak, A.S.C.

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

                                              ORDER

24.09.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. Heard Mr.P.K.Ray, learned Senior Counsel for the Petitioner as well as the learned counsel for the State. Perused the application as well as the prayer made therein.

3. Learned counsel for the Petitioner at the outset made a serious allegation against the learned Addl. Sessions Judge-cum-Spl. Judge (under POCSO Act), Sambalpur stating that the copy of order dated 08.09.2025 was downloaded from the website of the Court which does not reveal the later part of the order. However, he applied for certified copy of the order it appears that the order has been interpolated and the later part of the order following lines have been added "later on the learned Spl. P.P as well as defence counsel are present. Heard argument on the both side in part. Put up on 09.09.2025 for further argument. Signed-Addl. Sessions Judge-cum-

Special Court (under POCSO Act), Sambalpur."

4. In view of the aforesaid allegation this Court is inclined to hear this matter further. Accordingly, the TCR along with the entire order be called for from the learned trial court.

5. As prayed for by the learned counsel for the Petitioner, he is granted liberty to file an affidavit and bring on record the copy of order which has been downloaded from the website of the Court. Let the affidavit be filed within a week after serving a copy thereof on learned counsel for the Petitioner.

6. List this matter in the week commencing 13th October, 2025.

7. As an interim it is directed that the final judgment in Spl. G.R. Case No.50 of 2023 shall not be pronounced without the leave of this Court.

( Aditya Kumar Mohapatra ) Judge

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