Unknown vs State Of Orissa & Another ... Opposite ...
2026 Latest Caselaw 3279 Ori

Orissa High Court

Unknown vs State Of Orissa & Another ... Opposite ... on 8 April, 2026

Author: G. Satapathy

Bench: G. Satapathy

              IN THE HIGH COURT OF ORISSA AT CUTTACK
            Md. Zarait @ Zarat
            (In BLAPL No.1565 2026)
            Deepak Sonkar
            (In BLAPL No.1605 of 2026)
            Md. Sohel Qureshi @ Badshah
            (In BlAPL No. 1835 of 2026)
            Aftab Khan
            (In BLAPL No. 2188 of 2026)
                                        ... Petitioners

                                         Mr. B.B.Routray, Advocate
                             (In BLAPL Nos. 1565 & 1605 of 2026)
                                          Mr.A.K.Budhia, Advocate
                                     (In BLAPL No. 1835 of 2026)
                                          Mr.R.Behera, Advocate
                                    (In BLAPL No. 2188 of 2026)
                                   -versus-
            State of Orissa & another     ...     Opposite Parties
                                           Mr. M.R.Patra, Addl. PP
                    CORAM: JUSTICE G. SATAPATHY
                        ORDER(ORAL):

08.04.2026 Order No.

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

2. Heard. Since the petitioners herein seek for bail for commission of one of the offences under POCSO Act, the victim & her parents/guardian or other person in whom the victim has trust and confidence are required to be informed before taking up the hearing in the matter, in view of the Sub-rule 13 and 15 (viii) of Rule-4 of the Protection of Children from Sexual Offences Rules, 2020 (in short the "Rules").

3. For the purpose of information of victim & her parents/guardian or other person in whom the victim has trust and confidence in terms of the above Rules, let the copy of the bail applications received by the learned counsel for the State be sent to the victim & her parents/guardian or other person in whom the victim has trust and confidence by Mr. M.R.Patra, learned Addl. Public Prosecutor through concerned Police Station indicating therein the probable date of hearing.

4. List this matter on 11th May, 2026.

(G. Satapathy) Judge

kishore

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 08-Apr-2026 19:21:26